SHEMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner herein is the first accused in Crime No.620 of 2018 of Tirur Police Station for offences punishable under sections 347, 364 r/w 34 IPC and later sections 395 and 323 of the Indian Penal Code were added.

(2.) The crux of the allegation is that, under the direction of the petitioner herein, accused Nos.2 to 12 kidnapped the defacto complainant on 02.10.2018, kept him under detention and extracted Rs.10 lakhs from him. There is a further allegation that, valuable security was also taken from him. Complaint was laid and in the course of investigation, petitioner herein and two other accused were arrested. Petitioner herein was arrested on 06.10.2018. He seeks bail.

(3.) It emerges that the allegation against the petitioner herein is serious. Learned Public Prosecutor, who opposed the application, submitted that the other accused have not been arrested. It was submitted that the petitioner herein is the main kin-pin of the entire incident. It was also submitted that the amount has not been recovered.