MUHAMMED IRSHAD P.C Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre ­arrest bail filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is accused No.3 in Crime No.43 of 2020 of Perambra Police Station registered for the offences punishable under Sections 341 , 342 , 323 , 324 , 365 and 506 read with Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 17.1.2020 at about 2.30 p.m this petitioner along with the 1st and 2nd accused with their common intention to attack the defacto complainant had dragged him into their Innova car, bearing Reg. No. ­56 ­T ­3818 from a place near a Juma Masjid at Perambra and attacked him and threatened him with dire consequences, as he failed to discharge the amount borrowed by him. Thereby he has committed the aforesaid offences.