V. RAJKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.1052 of 2019 of Ollur Police Station. The above case is registered against the petitioners and 7 others alleging offences punishable under Sections 347 , 395 , 506 , 294(b) and 323 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 24.06 2019 at 11.15 a.m., the petitioner along with 7 other accused persons kidnapped the defacto complainant from Palakkad, threatened him showing weapons, abused him, assaulted him and robbed Rs.6 lakh from him and took away his Benz car worth Rs.21 lakh. Later, he was abandoned in a public road near BRD company, Marathakkara.