SALAHUDEEN O M Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in crime No.1015/2022 of Infopark Police Station, Ernakulam. The offences alleged against the petitioner and other accused are under Sec. 452, 324, 384, 395, 427 and 506 of the Indian Penal Code.

(3.) The prosecution case is that, on 23/12/2022, the petitioner along with 32-40 identifiable persons trespassed into the office run by the defacto complainant under the leadership of st accused along with weapons such as hammer, stick and gun and attacked the defacto complainant and his staff. It is further alleged that, the defacto complainant was compelled to sign certain cheques and laptop, office files, treatment equipment, car, ATM Card, gold, dresses and speakers were taking away by them. It is also alleged that the accused persons poured salt by stating that it is MDMA and they also brought condom, injections and drugs to create an impression that he is a businessman of dealing with the same. The crime was registered in such circumstances. As part of the investigation of the case, the petitioner was arrested on 26/3/2023. Since then he has been under judicial custody. This application for regular bail is submitted in such circumstances.