ANOOP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as the 2nd accused in Crime No.195 of 2022 of Chalakudy Police Station, Thrissur District registered alleging commission of offence punishable under Sec. 395 of Indian Penal Code.

(3.) The case of prosecution is that the accused Nos.1 to 6, on 19/2/2022 at 1.20 a.m. while moving on Red Duster with MH registration overtook the vehicle of de-facto complainant bearing Registration No.KL17-W 3181 and obstructed and restrained the movement of de-facto complainant and 1st accused break the door glass and dragged him out from his vehicle and beaten on his leg with a hammer and the 2nd accused with a screw driver hit at the left hand of the person along with the de-facto complainant and took away the vehicle with Registration No.KL17-W 3181 and thus the accused 1 to 6 had committed the offence punishable under Sec. 395 of Indian Penal Code.