SREESHA SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.1210/2020 of Mala Police Station. The above case is registered against the petitioners and another alleging offences punishable under Sections 354 A (1) (ii), 384, 506 (i) r/w Section 34 of the IPC. The offence under Section 119 of the Kerala Police Act is also alleged.

(3.) The prosecution case is that the second petitioner threatened the defacto complainant that he is in possession of nude photographs of her and demanded huge amount. It is further alleged that the petitioners and one Silpa Chandran visited the house of the defacto complainant on 30.8.2020 and continued their threat demanding an amount of Rs.25 lakhs. Hence it is alleged that the accused committed the offences.