ABHISHEK Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the 6th accused in Crime No.792 of 2018 of Chavara Police Station, Kollam for offences punishable under Sections 143, 147, 148, 323, 324, 308, 342, 365 read with Section 149 IPC.

(2.) According to the prosecution, on 13.07.2018, the accused, total eight in numbers, formed into an unlawful assembly, abducted the defacto complainant, took him to a place, where they immersed his head into the water. Thereafter, the 2nd accused took him to a distant place, wrongfully confined him and inflicted injuries on his body. He sustained several injuries.

(3.) Apprehending arrest, the petitioner herein sought bail. Opposing the application, the learned Public Prosecutor submitted that the victim had sustained injuries on the head, chest and other parts of the body. It was also submitted that there was a definite intention to cause his death.