ISMAYIL PUTHU PARAMB Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicants are the accused Nos.12 and 13 in Crime No.638/2020 of Mannuthy Police Station. The offences alleged are punishable under Ss. 344, 324, 294(b), 506(ii), 364A, 365, 395 read with 149 of the IPC.

(3.) The prosecution case, in short, is that the accused Nos. 1 to 3 kidnapped the son and husband of the defacto complainant for ransom from Mannuthy with the help of one Shihabudheen and they were detained in the house of the applicants at Valluvambram, Malappuram District.