ABDUL AZEEZ .U Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.1 in Crime No.493/2022 of Manjeshwar Police Station alleging commission of offence punishable under Ss. 341, 324, 364 and 302 r/w Sec. 149 of Indian Penal Code.

(3.) The prosecution allegation is that, on 26/6/2022, at about 11 am, in pursuance of a criminal conspiracy, the accused in the above case kidnapped one Abubacker Siddique, aged 31 years, who is the deceased in the above case, in a car, took him to a residential house at Pyvalike Village, detained him there and beat him with wooden sticks and thereby caused his death. Later, his dead body was abandoned at D.M. Hospital Bandiyod.