AKHIL K. M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the second accused in crime No.422/2022 of Mannuthy police station, Thrissur, registered alleging offences punishable under Ss. 364A, 395, 398 and 397 of IPC.

(3.) The prosecution case is that on 27/5/2022 at 9.30 p.m., the accused 1 to 4, with an intention to commit dacoity, abducted the de facto complainant from Nellikunnu kara after causing hurt to him, the accused forcibly transferred Rs.50,000.00 to the account of the accused from the account of the de facto complainant and also forcefully took the RC Book of the car bearing Registration No.KL-38-BU-1443 and the tempo traveller bearing Registration No.KL-57-N-401 and thus committed the aforesaid offences.