LAWS(KER)-2023-2-76

MUHAMMED ADBUL ASEEB Vs. STATE OF KERALA

Decided On February 15, 2023
Muhammed Adbul Aseeb Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) Petitioner is the 5th accused in Crime No.231 of 2022 of Melattur Police Station, Malappuram registered alleging commission of offences punishable under Ss. 364A and 302 read with Sec. 34 of the Indian Penal Code. Subsequently Ss. 109 and 212 read with Sec. 302 of the Indian Penal Code are also added.

(3.) The prosecution case is that on 15/5/2022 at about 9.45 a.m., the husband of the defacto complainant viz., Abdul Jaleel came from abroad at Nedumbasseri Airport. He was kidnapped from the Airport by accused Nos.13 and 14 in a car bearing registration No.KL-14-T/4242 alleging that he was carrying smuggled gold and after taking him to the quarters of 8th accused, accused Nos.1 to 7 ill-treated him till 19/5/2022 at various places demanding him to hand over the gold. They beat him using iron bar, spanner, sticks and scissors, resulting in serious injuries to him. He was taken to Moulana Hospital, Perinthalmanna at about 7.55 a.m. on 19/5/2022 by the 1st accused. While under treatment, on 20/5/2022 the said Abdul Jaleel succumbed to the injuries. Accused Nos.9 to 12, 15 and 16 helped the 1st accused and abetted the offence. Thus, the accused has committed the abovesaid offences.