RAKHI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 6th accused in Crime No. 1422 of 2022 of Palarivattam Police Station, Ernakulam District. The offences alleged against the petitioner are under Sec. 323, 324, 452, 395, 365 and 506(ii) r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused due to the enmity against the friend of the defacto complainant for having sent a complaint regarding the drug business of the accused, trespassed into KNU gents hostel, armed with deadly weapons and after stripping the complainant and his friend of their clothes, brutally assaulted them using dangerous weapons and they sprayed pepper spray on the private parts of the defacto complainant and his friend and robbed them of gold chain apart from various other electronic items including laptops and even abducted the friend of the defacto complainant and thereby committed the offences alleged.