ANTU S/O POULO Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for bail is filed by the accused in Crime No.1034/2018 of Kalady Police station for offences punishable under sections 451,394,323 and 34 IPC.

(2.) The crux of the prosecution allegation is that, on 24/6/2018 at about 9.10 am, petitioners, who are the father and son, trespassed into the toddy shop, assaulted the manager and took away Rs.12,399/- from the cash counter. Complaint was laid and crime was registered. Apprehending arrest, petitioners seek bail.

(3.) It was pointed out by the learned counsel for the petitioners with reference to FI statement that, the defacto complainant is known to the petitioners. The incident happened at 9 a.m. It was contended that, it is absolutely unbelievable that the father and son trespassed into the toddy shop, assaulted the defacto complainant and took away cash during day time. It was also pointed out by the learned counsel for the petitioner that, there was a monetary dispute between the defacto complainant and the first accused and complaint was given to the police in that regard.