LEO PLASID Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.9 in Crime No.121 /2023 of Infopark Police Station. The offences alleged are punishable under Ss. 143, 147, 148, 341, 342, 294(b), 506(ii), 323, 324, 326, 307, 364A, 346, 368, 212 and 149 of IPC.

(3.) The prosecution case, in short, is as follows:- On 24/1/2023 at about 07.00 p.m, the defacto complainant was travelling along with her husband and the 1st accused who is the friend of her husband in an Innova Car towards Kakkanad. When the vehicle reached near Kinfra gate at about 7.15 p.m, another car had intercepted the Innova car. Later, the defacto complainant was permitted to get down from the car and 4 other persons kidnapped the husband of the defacto complainant. The accused persons had forwarded a WhatsApp message demanding ransom of Rs.5.00 Lakhs to the mobile number of Jobin and thereby committed the above offence.