RAJESH RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) Petitioner in B.A.No.3474 of 2021 is the first accused and the petitioner in B.A.No.3888 of 2021 is the second accused in Crime No.377 of 2021 of Varkala Police Station registered for the offences punishable under Sections 341, 323, 364A, 325 and 397 of the Indian Penal Code. Among them, the petitioner in B.A.No.3474 of 2021 is in custody since 10.04.2021 and the petitioner in B.A.No.3888 of 2021 is in custody since 9.4.2021.

(3.) The allegation against the accused in the case is that on 06.02.2021 at 10.40 p.m., they have intercepted the car in which the de facto complainant was travelling, assaulted the defacto complainant causing fracture of his nasal bone and thereupon, forcibly took the defacto complainant out of the car and abducted him. It is also alleged that the accused have robbed Rs.4,00,000/- carried by the defacto complainant in the car and Rs.37,000/- kept by him in his purse and also the Rolex watch worth more than Rs.1,00,000/- worn by him.