ANIL. G. Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioners in BA No. 4808/2022 are accused Nos. 1 and 3 while petitioner in BA No. 4789/2022 is the accused No. 2 in Crime No. 1173 of 2022 of Thiruvalla Police Station, Pathanamthitta. The offences alleged against them are under Ss. 452, 323, 366 and 354 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution alleges that on 14/6/2022 at about 5.00 p.m the accused trespassed into the house of the defacto complainant and assaulted him and his friend. When the defacto complainant and his friend ran away, the accused abducted the wives' of the defacto complainant and those of his two friends and thereby committed the offences alleged.