DR. ANOOP Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the fourth accused in the case registered as Crime No.1089 of 2017 of the Palakkad Town South police station under Sections 342, 384 and 394 read with 34 I.P.C and Section 3 read with 25(1)(a) of the Arms Act, 1959.

(3.) The prosecution case is as follows: On 12.09.2017, at about 20.45 hours, the de facto complainant was driving his car along a public road. On the way, he stopped the car seeing the second accused who was acquainted with him. The second accused then contacted the first and the third accused using the mobile phone of the de facto complainant. After some time, the first and the third accused reached the spot in another car. Then, the second accused took a pistol and pointed it towards the head of the de facto complainant. The first accused then removed the ring worn by the de facto complainant but as it was made of silver, he returned it to him. Thereafter, they forcibly made the de facto complainant to sign a cheque leaf. They confined him till 02.00 hours in the night. After looting from him an amount of Rs. 28,900/- they left the place with his car.