P. GOPALAKRISHNAN @ DILEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) The eleventh accused in Crime No.297/2017 of Nedumbassery Police station for offences punishable under sections 120(B), 342, 366, 376(D), 411, 506(1), 201,212 & 34 IPC and sections 66(E) & 67(A) of the Information Technology Act 2008, seeks bail.

(2.) The prosecution case in a nut shell is as follows: The petitioner is a prominent Malayalam film actor. The victim involved is also a well known film actress. The petitioner maintained enmity towards the victim, on a belief that, she was instrumental in the disruption of his matrimonial relationship, which led to judicial separation. To wreak vengeance, he allegedly conspired with the first accused, who was a person with criminal track record and a person occasionally employed in film units as a driver, to abduct the victim and to record her nude videographs. The first accused was allegedly offered a sum of Rupees One and Half Crores and an advance of Rs.10,000/- was allegedly paid. In execution of the above conspiracy, on 17/2/2017, at about 7 p.m.,while the victim was travelling in a vehicle along the National High Way, the first accused, with the aid of accused 2 to 6, abducted her.

(3.) Heard the learned senior counsel for the petitioner and the learned Director General of Prosecution in extenso. Perused the case diary.