X Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) The petitioner in B.A. No. 7941 of 2022 is the 2nd accused and petitioner in B.A. No.8019 of 2022 is the 7th accused in Crime No.467 of 2020 registered by the Bakel Police, Kasaragod District alleging offences under Sec. 342, 323, 324, 326 and 365 read with Sec. 34 of the Indian Penal Code. Offences under Ss. 367 and 120B IPC were subsequently added during the investigation.

(3.) The prosecution allegation is that on 30/8/2020, the first accused kidnapped the defacto complainant named Mohammed Ashraf, and after confining him in a rented building, he along with accused Nos.2 to 7 brutally assaulted the defacto complainant with wooden logs and compelled the defacto complainant to accept his and another person's illicit relationship with the sixth accused, and in the assault, serious injuries including fractures was sustained by the defacto complainant and thereby the accused committed the offences alleged. The defacto complainant is alleged to have suffered three fractures on the right hand and right leg while the other person by name Muneer also suffered minor injuries.