RAYEES P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused No.2 to 4 in crime No.873/2018 of Kannur Town Police Station for offences punishable under Sections 365 and 395 of IPC.

(2.) The prosecution case is that in between 14:30 hrs on 28.08.2018 and 00:30 hrs on 29.08.2018, the petitioners along with the other accused abducted the defacto complainant and extracted Rs.5 lakhs using the ATM cards. The petitioners were arrested on 03.09.2018 and are in custody.

(3.) Opposing the application, the learned Public Prosecutor as well as the learned counsel for the defacto complainant submitted that the petitioners are involved in other cases. Accused No.2 is involved in three cases and accused No.3 is involved in two cases. It was also submitted that the first accused has not been apprehended.