PRATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) Petitioner is the 12th accused in Crime No. 546 of 2022 of the Walayar Police Stattion, Palakkad District, for having allegedly committed offences punishable under Ss. 341, 364, 394, 395, 120(B) and 212 of the Indian Penal Code.

(3.) The allegation against the petitioners is that, on 6/12/2022 at about 5.00 a.m., accused in 5 in number, with an intention to commit decoity, had obstructed the Ritz car bearing registration No. KL AU 9437 using another car while he was travelling from Walayar to Palakkad and attacked the defacto complainant and others. They had voluntarily hurt the defacto complainant and committed robbery of a Ritz car, along with Rs.10.00 lakh and a mobile phone. They abducted the defacto complainant's friend to endanger his life, thereby, the petitioner committed the above offence.