SHYAM JUSTIN KUNJUKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioner in these two applications for regular bail is the common first accused in Crime No.719/06 of Kothamangalam Police Station for offences punishable under sections 364A and 386 read with section 34 IPC and Crime No.65/07 of Kasaragod Police Station for offences punishable under sections 364A and 120B read with section 34 IPC.

(2.) In Crime No.719/06, the allegation is that the petitioner along with the other accused had abducted an Ayurvedic Physician and took a ransom of Rs.3.5 lakhs and a mobile phone.

(3.) In Crime No.65/07, the case of the prosecution is that the petitioner herein along with other accused attempted to kidnap another doctor also for the purpose of ransom.