SWETHIN K.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail. The petitioners are accused Nos. 3 to 6 in Crime No. 211 of 2019 of Vatakara Police Station registered for the offences punishable under Sections 395 and 120B of Indian Penal Code. Petitioners 1 and 2 are in custody since 30.8.2019 and petitioners 3 and 4 are in custody since 22.8.2019.

(2.) The prosecution allegation is as follows: On 25.1.2019 at about 4.30 p.m., the petitioners along with accused Nos. 1 and 2 as a result of the criminal conspiracy hatched between them, enticed the defacto complainant and informed him that they would hand over gold ornaments to him if an amount of Rs.6,00,000/- is given to them as the value of the gold ornaments. When the defacto complainant reached at the place of occurrence with money, the accused snatched away the money from him and fled away and thereby committed the aforesaid offences.

(3.) The learned counsel for the petitioners would submit that the petitioners are totally innocent of the allegations levelled against them and they have not committed the offences as alleged by the prosecution. It is also submitted that they are undergoing undeserved trauma in custody.