KAMAL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition for anticipatory bail filed by the 1st accused in Crime No.1291/2022 of Kilimanoor Police Station under Sec. 438 of the Code of Criminal Procedure, where he alleged to have committed offences punishable under Ss. 120(b), 201, 202, 342, 323, 324, 506, 364A, 395 and 307 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that at 21.00 hours on 28/11/2022, the accused herein, after hatching conspiracy to do away the defacto complainant, assaulted him, abducted him and brought him to Kollam. Thereafter, the accused fabricated the registration number of lorry belonging to one Sherin Mubaraq and committed robbery of mobile phones and cash belonging to the defacto complainant after keeping him under wrongful confinement till 1/12/2022. According to the learned counsel for the petitioner, the petitioner is innocent and he is ready to co-operate with the investigation.