JAYA Vs. STATE

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioners are accused Nos. 1 to 5 in Crime No. 420 of 2009 of Angamaly Police station alleging commission of offence punishable under Section 379 read with Section 34 of the Indian Penal Code.

(2.) THE petitioners were arrested on 26. 2. 2009 and since then they have been in judicial custody. Police have simultaneously registered similar crime against the petitioners. The case of the prosecution is that they snatched away gold chain weighing seven sovereigns kept in the bag of the de facto complainant while the de facto complainant was travelling in a bus.

(3.) I have heard learned counsel for the petitioner as also the learned Public Prosecutor.