NOUSHARBAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed by the petitioner/3rd accused seeking regular bail.

(2.) The petitioner is the third accused in Crime No.1811/2023 of Thoppumpady Police Station, Ernakulam, for having committed offences punishable under Ss. 364, 364A, 365, 323, 324, 392, 307 r/w. 34 of the Indian Penal Code.

(3.) The prosecution case is that the accused persons abducted the victims in their car and took them to a ground near Malippuram Karuthedam Road as they demanded money for their MDMA business, brutally assaulted them with an iron rod, PVC pipe on their back, neck and legs, with the intention to kill them and hence, the accused person are said to have committed the aforesaid offences.