RASHID KHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.203 of 2021 of Ayiroor Police Station, Varkala registered alleging commission of offences punishable under Ss. 497, 294(b), 341, 323, 324, 392 and 427 r/w 34 of IPC.

(3.) The prosecution allegation is that on 12/2/2021 at about 5 pm, the accused trespassed into the resort compound situated near Kappil, where the defacto complainant is working and attacked the defacto complainant and his friend and robbed them to their valuables and damaged the property. It is alleged that the accused, by using the stalk of a coconut leaf and a reaper beat Nissamudheen, who is the friend of the defacto complainant, on his back and when the defacto complainant intervened, beat him on his back, chest, hand and head. When the defacto complainant fell down, the accused again beat him on various parts of his body using a reaper and stalk of a coconut leaf and when he tried to run away, the accused wrongfully restrained him and robbed him of his mobile phone worth Rs.15,000.00 and Rs.2,000.00 kept in his pocket. Thereafter, the accused also broke and damaged the glass panes of the resort causing a loss.