NAWAB Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of Cr.P.C.

(2.) The applicants in B.A.No.7835/2020 are accused 9 and 11 and applicant in B.A.No.7881/2020 is the 10th accused in Crime No.1080/2020 of Kuruppampady Police Station for having allegedly committed the offences punishable under Sections 120B, 365, 368 and 395 of the I.P.C.

(3.) The prosecution case, in brief, is that the applicants along with other accused hatched a conspiracy to rob the defacto complainant, and on 30.10.2020 at about 3.10 PM, at Cherukunnam-Vaikkara road, the applicants allegedly waived towards the car in which the de facto complainant was travelling and when the defacto complainant slowed his car, the other accused 1 to 3 and 5 stopped him and kidnapped him to a godown and he was robbed of Rs.3,50,000/-, which was kept in the dashboard of the car. He was also made to sign several documents, cheques worth Rs.4,50,000/- and blank stamp papers. The allegation is that the de facto complainant's brother had some transaction with the 1st accused and that is why the conspiracy was hatched by the applicants and other accused to rob the defacto complainant. It is further stated after he was confined in the godown, he was subjected to assault by all the accused and even though the injuries sustained are not very serious, he was robbed of the amount as stated above. The applicants were arrested on 02.11.2020 and the investigation is still on.