MANO ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are accused in Crime No.647 of 2022 of Manimala Police Station registered alleging commission of offences punishable under Ss. 294(b) 365, 323, 341, 342, 506 and r/w S.34 of the IPC.

(3.) The allegation raised against the petitioners is that they have kidnapped the defacto complainant and assaulted him to wreck vengeance. The case of the petitioners that the defacto complainant was an employee of the 1st petitioner and he committed theft and he was expelled from service and therefore, they are falsely implicated in the above said crime and that they have no other criminal antecedents.