BIBIN JOSE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.200/2019 of Edavanna Police Station for the offences punishable under Sections 120(b), 365 and 324 read with Section 34 of IPC.

(3.) The prosecution case in brief is as hereunder:- On 07.09.2019 at about 20.30 hours, the accused four in number, kidnapped and abducted the defacto complainant, a bus driver by profession, from Poonthottam in Tiruvali Amsom, alleging that gold worth Rs.13 lakhs entrusted to him was not delivered at the destination and they took him in an Etios Car and brought him to Pulikkal and thereafter, assaulted and manhandled him with dangerous weapons on his left leg, resulting injuries and thereby all the accused alleged to have committed the aforesaid offences.