VISHNU SALMAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution case, in brief, is that the applicant and the other co-accused hatched a conspiracy to kidnap one Shijoy, S/O Tharukutty for random and on 29.10.2020 at about 8 p.m, the applicant along with the other co-accused kidnapped the aforesaid person from Edappal and housed him in a lodge at Annamkkampad and thereafter robbed him of gold chain, Rolex watch, a diamond ring, a gold bangle, a pair of spectacles and a Toyota Fortuner Car worth Rs.36,50,000/- and thereafter demanded a sum of Rs. 3 crore and 60 lakh from him as a ransom. When the de facto complainant was found missing, his wife had initially filed a complaint before the Chalissery Police Station and thereafter the applicant himself appeared before the Changaramkulam Police Station and narrated the incident and in consequence of which the present crime was registered. The applicant was arrested on 05.12.2020 and has been in custody since then Some of the co-accused has already been released on bail. They are similarly placed and therefore the applicant seeks regular bail.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.