BECHU KURIAN THOMAS,J. - (1.)This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.)Petitioner is the 2nd accused in Crime No.1258/2022 of Muvattupuzha Police Station for offences under Ss. 341, 364 A, 347, 323, 354, 368, 447, 342, 454, 386, 506, 143 and 149 of the Indian Penal Code, 1860 r/w Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.
(3.)The prosecution case is that on 7/5/2022, at about 6.00 p.m., the six accused, in furtherance of their common object kidnapped the husband of the defacto complainant, due to enmity for the failure to return the amount borrowed by him and confined him in a hotel room and caused bodily injury. The accused also trespassed into the house of the defacto complainant and outraged her modesty as well as that of her minor daughter and also committed extortion by removing the equipment worth Rs.1.00 Crore in a lorry.