NIXON Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the second accused in Crime Nos. 1889/2013 and 1890/2013 of Panangadu Police Station. Crime No.1889/2013 was registered under Sections 386 and 395 IPC.

(2.) THE allegation in Crime No.1889/2013 is that on 09.07.2013 at the instigation of first accused, A4 telephoned one Habeed to come near to Nettoor Railway Tunnel and at about 7 p.m., A1 to A7 were present there. They demanded Rs.5,00,000/ - from the defacto complainant. When he refused the demand, they threatened him to kill his daughter and on the next day he paid Rs.1,00,000/ - to A2 & A4 and another day paid Rs.5,000/ - and altogether they extorted Rs.1,25,000/ - from him.

(3.) LEARNED counsel appearing for the petitioner contended that the investigation in this case is already over and further detention in custody is not necessary. He is ready to abide by any conditions imposed by this court. A4 to A7 were already enlarged on bail by the trial court. Hence he prays for bail.