SAYYAD S.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks regular bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Petitioner is the 2nd accused in Crime No.389 of 2025 of Kumbala Police Station, Kasaragod registered alleging offences punishable under Sec. 126(2), 115(2), 137(2), 310(2) and 351 of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS').

(3.) The prosecution alleges that, on 6/5/2025 at around 2.30 p.m., accused wrongfully restrained the defacto complainant and abducted him and compelled him to transfer 20,743 US dollars, which is equivalent to Rs.18,46,727.00 and thereby committed the offence of dacoity. Petitioner was arrested on 8/5/2025 and he has been in custody since then.