RINSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 of the Cr.P.C.

(2.) The petitioner is the sole accused in crime 369 of 2020 of Ponnani, Police Station, for having allegedly committed an offence punishable under Sections 225(b) , 332 and 353 of the Indian Penal Code.

(3.) The prosecution case in brief is thus:- The accused in this case, as the fourth accused in crime 324/2020 of Ponnani Police Station, had along with, 12 other accused, aggrieved with the de facto complainant therein for being an informer to the Police about their engagement in pushing and sale of Ganja, hatched a conspiracy to kidnap the said de facto complainant and extort money from him, allegedly kidnapped him from his house on 9/05/2020 took him to an isolated place called Vattakkunnu, robbed him of his wallet containing Rs.6000/- and assaulted him with dangerous weapons like gun and knife, and also kicked and beat him. Thereafter, they demanded a ransom of Rs.400,000/-as ransom from his father for his release. Crime 324/2020 was registered against him and others for offences punishable under Sections 120 B, 364, 341, 323, 324, 326, and 395 of the Indian Penal Code . When the Police officers attempted to apprehend the petitioner on 4/06/2020, he allegedly attempted to escape from Police custody after causing hurt to the Police officers on duty. Consequently, crime No. 369/2020 was registered against him for offences stated above.