AJNAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused Nos.7 and 8 in Crime No. 676/2022 of Parippally Police Station, Kollam, alleging commission of offences punishable under Ss. 294(b), 323, 324, 363, 395, 506 (ii) r/w Sec. 34 of IPC.

(3.) The prosecution allegation is that, due to previous enmity of the accused persons towards the defacto complainant, with the intention and preparation to cause hurt to him had hired his auto rickshaw bearing Reg. No KL-24-T-3771 and manhandled him and threatened to kill him. His mobile phone worth Rs.1800.00 and Rs.5600.00 kept in the auto rickshaw was stolen and thereby the accused had committed the aforesaid offences.