A.K. SHAMSAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The Petitioners are the accused in Crime No.1080 of 2020 of Kuruppampady Police Station, Ernakulam District. The above case is registered against the petitioners alleging offences punishable under Sections 120(B), 365, 368 and 395 of the Indian Penal Code (IPC).

(3.) The prosecution case, in brief, is that, the 1st accused had some business disputes with the de facto complainant and brother of the de facto complainant owed money to him. It is alleged that in order to force him to come to a settlement, the 1st accused hired the other accused to kidnap the de facto complainant. Accordingly, on 30.10.2020 at about 3.10 PM, while the de facto complainant was coming in his car bearing Reg.No.KL-40-N-7337, he was kidnapped and taken to a godown and was robbed of Rs.3,50,000/- from the dashboard of the car and had made to sign several blank stamp papers and was also assaulted.