MUFASIL M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is the 5th accused in Crime No.153/2024 of Kadinamkulam Police Station, Thiruvananthapuram. The above case is registered against petitioner and other accused for the offences punishable under Ss. 363, 294(b), 323, 324 and 395 of the Indian Penal Code (IPC), 1860.

(3.) The prosecution case is that, on 17/2/2024, at about 06:00 a.m., the petitioner, who is the 5th accused, along with other accused with an intention to commit dacoity, abducted the defacto complainant and took him to a vacant house and thereafter manhandled him and caused injuries and also damaged the mobile phone of the defacto complainant worth Rs.15,000.00. Accused thereby committed the aforementioned offences.