ANAS T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicants are accused 4 and 5 in Crime No.20/2021 of Vadakkekad Police Station for having allegedly committed the offences punishable under Sections 323 and 365 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that on 10.01.2021 at about 3.30 PM, the de facto complainant’s friend was allegedly abducted by the applicants and other co-accused in a Bolero pickup van bearing Reg.No.KL-03-AC-6668 and the applicants were travelling on a scooter and thereafter the abducted person was manhandled and taken somewhere and later released.