ACHU SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are arrayed as accused Nos.1 to 3 in Crime No.317 of 2022 of Cherpu Police Station, alleging commission of offences punishable under Ss. 380, 457, 461 r/w 34 of the Indian Penal Code.

(3.) The allegation of the prosecution case is that on 19/4/2022 at about 1.00 am, the petitioners committed trespass into the house of one Madusoodhan at Kodakara Manakulangara and committed theft of 6 gold coloured bangles, one weighing machine, bank passbooks and ATM card and thereby they committed the aforesaid offences. Petitioners are in custody from 20/4/2022.