HUSAIN 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 3rd accused in Crime No.85 of 2025 of Narakkal Police Station, Ernakulam Rural, registered alleging offences punishable under Ss. 309(4), 126(2), 296(b) and 351(2) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The prosecution case is that, on 16/1/2025 at about 7.00 pm, while the defacto complainant and his girlfriend were sitting at Valappu Beach of Puthuvype Village, accused 1 to 3 wrongfully restrained the defacto complainant and verbally abused him and his girlfriend with obscene words and thereafter, the 3rd accused, who is the petitioner herein, robbed an amount of Rs.1,500.00 from the defacto complainant by compelling him under physical torture to make payment of the said amount by Google Pay by scanning the QR Code shown by the 3rd accused.