SHAMSUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) As the applicant involved in these 2 regular bail applications are the same person and as he is the accused of similar crimes, these applications are disposed of on the basis of a common order.

(2.) The sole applicant in B.A.No.8721/2019, who is also the sole applicant in B.A.No.8707/2019 has been arrayed as the accused No.2 among the 2 accused in Crime No.477/2019 of Ponnani Police Station and Crime No.492/2019 of Ponnani Police Station respectively.

(3.) The offences alleged in the former Crime No.477/2019 are those punishable under Secs. 379 and 34 of the IPC and the Police after investigation has now altered the offence to that as per Sec.394 (causing hurt while committing robbery) r/w 34 of the IPC. The offences alleged in the latter Crime No.492/2019 are those punishable under Sec.393 (attempt to commit robbery) and 34 of the IPC.