NOUSHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No. 37 of 2021 of Nadapuram Police Station, Kozhikode Rural registered for the offences punishable under Sections 365, 201 read with Section 34 of the Indian Penal Code, this petitioner, who is the 6th accused, has approached this Court by filing this application.

(2.) The prosecution allegation is that on 19.02.2021 at about 12.15 a.m. one Ajinas, the friend of the defacto complainant, was returning to his house after watching a football match. This petitioner along with the other accused came in an Innova car, kidnapped him and then took him to Ootty and wrongfully confined him for sometime and thereafter he was released from the wrongful confinement and then in the night he reported before the police and thus the crime was registered.

(3.) The learned counsel for the petitioner has raised a plea of false implication and it is also pointed out that another accused involved in this crime has already been granted pre-arrest bail by this court as per Annexure II order.