SHAHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).

(2.) Petitioner is an accused in Crime No.970/2024 of Walayar Police Station. The above case is registered against the petitioner and others alleging offences punishable under Ss. 111(1), 112(2)(b), 111(3), 111(4), 111(6), 127(7), 140(1), 310(1), 310(2), 311, 318(1), 318(2), 109(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The Prosecution case is that, between 29/11/2024 and 30/11/2024, accused Nos.1 to 10, kidnapped the defacto complainant and taken to the house of the 1st accused. The accused demanded a ransom of ?5,00,000/- and threatened him. The defacto complainant was forced to transfer 5,30,000/- via Google pay and also robbed his mobile phone worth Rs.10,000.00. Hence it is alleged that the accused committed the offences. The petitioner was arrested on 30/1/2025.