RAFEEQ A. M., Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioners are accused in Crime Nos. 506/2020 and 507/2020 of Town North Police Station, Ernakulam, Crime Nos. 572/2020 and 579/2020 of Kalamasserry Police station, Crime No.469/2020 of Maradu Police Station, and in Crime No.481/2020 of Elamakkara Police Station. The allegation in all these crimes are one and the same. The offences alleged are also almost the same. Therefore I am disposing these bail applications by a common order. The main offences alleged in all these cases are under Sections 384 and 370 of the I.P.C. along with other offences. The petitioners in all these case were arrested on different dates and they are in custody for more than 50 days.

(3.) The prosecution case is that the accused in furtherance of their common intention hatched a conspiracy. The prosecution further alleged that the defacto complainants in these cases were illegally confined by the petitioners to extort money. It is also alleged that the accused enticed the defacto complainant to travel with them to Valayar in Palakkad district, Muvatttupuzha and Chalakkudy by offering event management job. It is further alleged that the accused extorted huge amount from the defacto complainants. Accordingly the above 6 cases were registered at 4 different Police stations. The petitioners in these cases were arrested on different dates. Almost all of them are in custody for more than 50 days in the respective crimes.