BINU MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.2667 of 2019 of Muvattupuzha Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Section 384 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner who introduced himself as journalist met the defacto complainant who is a doctor by profession and Managing Director of Sabine Hospital & Research Centre, Pezhakkappilly, Muvattupuzha and told that he is having documents relating to the unethical practice which were allegedly giving in the hospital and threatened that he will publish those materials unless the defacto complainant pays money and accordingly on 18.10.2019 the defacto complainant paid Rs.10,000/- to the petitioner and thereby committed the offences.