SARATH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.1063/2018 of Thrissur East Police Station registered alleging offences punishable under Section 395 of Indian Penal Code.

(3.) The prosecution case is that on 17.12.2018 at about 1.30 am, the accused wrongfully restrained the defacto complainant's friend, committed extortion by putting a knife on the neck and robbed an amount of Rs.20,500/- from his pocket.