ASHKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications For Regular Bail

(2.) On 29.10.2020, the applicants, hatched a conspiracy to kidnap the defacto complainant, one Kadher from Edappal for ransom, and thereafter, they kidnapped him and confined him in a lodge room, robbed him of his gold chain, ring, bangle, diamond ring, Rolex watch and a Fortuner car and thereafter he was taken to Wayanad and a ransom of Rs.3 Crore 60 lakhs was demanded from him.

(3.) The contention of the applicants is that prosecution case as stated is totally unreliable and looks like a make-believe story. The defacto complainant has not been caused any injuries during his alleged detention by the accused persons. The accused numbers 1 and 8 were arrested on 02-12-2020. While the 6th accused has been in judicial custody since 18-11-2020. They state that they do not have any criminal antecedents and therefore, further detention may not be allowed.