MADHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.716/2015 of Mankara Police Station, Palakkad District, and the offences alleged against the petitioner are under Ss. 454, 380 r/w 34 of the Indian Penal Code.

(2.) The allegation is that on the first week of August 2015, the accused along with two other juveniles in conflict of law has committed theft of a Tablet of HCL Company from the table of the defacto complainant's shop, when nobody was present, which was open.

(3.) Heard the learned counsel for the petitioner, the learned Public Prosecutor as well as the learned counsel for the second respondent.