BINU PV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail

(2.) The petitioners are the accused Nos. 1 and 2 in Crime No. 1064/2021 of Punalur Police Station, Kollam District alleging commission of offences under Ss. 362, 323, 506 and 342 of the Indian Penal Code.

(3.) The allegation against the petitioners is that the petitioners kidnapped the de facto complainant on 26/4/2021 and several documents were executed under threat by the de facto complainant and thereby the petitioners committed the offences alleged against them.