SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 5 th accused in Crime No.297 of 2017 registered at the Nedumbassery Police Station on 18.2.2017 under Sections 120-B, 342, 366, 376-D, 506(i), 212, 201 r/w. Section 34 of the IPC and Sections 66E, 67A of the Information Technology Act, 2000. He was arrested in connection with the said crime on 19.2.2017 and has been in custody since then. The investigation was completed and final report was laid before the Judicial Magistrate of the First Class, Angamaly on 17.4.2017. Later, a supplementary charge sheet was laid before the court below on 22.11.2017. The case is now pending consideration of the Principal Sessions Court, Ernakulam as S.C. No.118 of 2018.

(3.) This is a case of kidnapping and rape of an actor by a group of persons in pursuance of a meticulously planned conspiracy.