SHARAFUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application is filed by accused Nos.1 to 3 under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail.

(2.) Petitioners are accused 1 to 3 in crime No.560/2023 of Kondotty police station, Malappuram district, registered for the offences under Ss. 143, 147, 148, 342, 355, 357, 323, 324, 325, 326, 302 and 201 read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution case is that a migrant labourer, Rajesh Manji was found near the house of one Varuvallipilakkal Alavi between 00-15 hours and 3.20 hours of 13/5/2023. Alleging that Rajesh Manji came to commit theft, accused Nos.1 to 3 who are the children of Alavi and accused Nos.4 to 9 who are the neighbours of Alavi, severely beat Rajesh Manji from the courtyard of the house, using plastic hose, wooden sticks, chappal and reaper, after tying his hands from behind, using a plastic rope.