MANOJ A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the 1st accused in Crime No. 1778/2022 of Varkala Police Station, Thiruvananthapuram District alleging commission of offences punishable under Ss. 143, 147, 148, 149, 323, 325, 342, 364, 506, 392 and 307 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 23/10/2022 at about 2.15 PM, the accused Nos. 2 to 5 restrained the defacto complainant who was coming in the scooter bearing registration No. KL2-AU-5442 and forcefully put him in a car, tied both his hands and inserted cloth into his mouth. Then he was brought to the Medical Mission Hospital, Varkala, and has been confined in a bedroom and manhandled. Further on 25/10/2022 as per the direction of the 1st accused, the accused Nos. 2 to 6 took him in a car, and ultimately discarded him at Kottayam Sastri Road at 18 hours on 25/10/2022 and thereby the accused have committed the above said offences.