AYYOOB V.K Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.4 in Crime No.598/2021 of Nilambur Police Station. The offences alleged are under Sections 389 and 395 of IPC.

(3.) The prosecution case in short is that on 17.10.2021, petitioner along with the remaining accused wrongfully confined the de facto complainant from 10.00 a.m to 5.00 p.m. and robbed Rs. 5,00,000/- from him by criminally intimidating him stating that he will be arrayed as an accused in a POCSO case.