NIMMISH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the second accused in Crime No.719/2006 of Kothamangalam Police Station for offences punishable under Sections 364-A and 386 IPC read with Section 34 IPC seeks his enlargement on bail. The occurrence took place on 10.11.2006. The petitioner was arrested on 2.2.2007.

(2.) The learned Director General of Prosecution Sri.P.G.Thampi opposed the application.

(3.) The case of the prosecution is that an Ayurvedic Doctor, who is a neighbour of the third accused, was abducted and taken to a deserted place for the purpose of extorting ransom from him and after putting him under fear of death, he was made to call his wife over the telephone and the three accused persons together succeeded in getting three lakhs rupees brought to them by the wife of the detenue.