BEN P. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 1 to 4 in Crime No.1151/2022 of Kattappana Police Station, Idukki District, alleging commission of offences punishable under Ss. 143, 147, 148, 342, 323, 324, 294(b), 506, 363 and 395 r/w Sec. 149 of Indian Penal Code.

(3.) The prosecution allegation is that, on 20/9/2022, at about 08.30 pm, the accused formed themselves into an unlawful assembly, armed with deadly weapons and kidnapped the defacto complainant and intimidated him and also wrongfully confined him.