NISAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the 2nd accused in Crime No.620/2018 of the Tirur Police Station registered on 04.10.2018 under Sections 347, 364 r/w Section 34 of the IPC based on information furnished by certain Basheer.

(3.) According to the informant, on 02.10.2018, while his brother Hamza was travelling from Coimbatore to Thirunavaya and when the vehicle reached Ukkadam, his brother was kidnapped by the accused and he was wrongfully confined in an undisclosed location. The accused contacted the informant and other relatives on 3.10.2018 and demanded a sum of Rs.20 lakhs as ransom. On the next day, a sum of Rs.10 lakhs was arranged, which was collected by accused Nos.1 and 3. However, Hamza was not released. The accused are alleged to have demanded a further sum of Rs.40 lakhs and other security documents.