SABIN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 4th accused in Crime No.1174 of 2022 of Ernakulam Town South Police Station registered alleging commission of offences punishable under Ss. 308, 323, 324, 342 and 365 read with Sec. 120(b) of the Indian Penal Code.

(3.) The case of the 2nd respondent is that one Bagthi Nayak, who is the salesman in the defacto complainant's bar, had received Rs.19,500.00 from the 1st accused for availing a narcotic substance. But the said person did not give it as agreed. With this animosity the 1st accused along with the other accused persons on 11/10/2022 at 10:30 p.m. went into the bar and made him entered into Innova Car bearing registration No. KL--05-2022 and abducted him to Kottayam. According to the 2nd respondent the accused persons assaulted the victim inside the vehicle and thereafter took him to a house near to Kottayam and attacked the victim again. Thereafter, dropped the victim in the bus stand. According to the 2nd respondent, the victim came to the police station on early morning of the very next day and gave deposition regarding the incident. Thus the accused has committed the abovesaid offences.