Sindhu Sreekumar Sreedharan Nair vs State Of Kerla Represented By The Sub on 29 July, 2009

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Kerala High Court

Sindhu Sreekumar Sreedharan Nair vs State Of Kerla Represented By The Sub on 29 July, 2009

Bench: K.T.Sankaran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 4047 of 2009()


1. SINDHU SREEKUMAR SREEDHARAN NAIR,
                      ...  Petitioner

                        Vs



1. STATE OF KERLA REPRESENTED BY THE SUB
                       ...       Respondent

2. PUBLIC PROSECUTOR,HIGH COURT OF KERALA,

                For Petitioner  :SRI.S.SUBHASH CHAND

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice K.T.SANKARAN

 Dated :29/07/2009

 O R D E R
                           K.T.SANKARAN, J.
              ------------------------------------------------------
                       B.A. NO. 4047 OF 2009
              ------------------------------------------------------
                   Dated this the 29th July, 2009


                                 O R D E R

This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The petitioner is accused No.2 in Crime No.454 of 2009 of Cheranelloor Police Station.

2. The offences alleged against the petitioner and others are under Sections 419, 420, 465 and 468 read with Section 34 of the Indian Penal Code and Section 12 of the Passports Act.

3. It is submitted that there are five accused persons in the case. All others were arrested and were released on bail.

4. The petitioner is the wife of the first accused. The allegation is that the de facto complainant invested huge amounts in the business concern run by the first accused in a gulf country. The allegation against the second accused is that she is a share holder in that business concern. Learned counsel for the petitioner submitted that, as part of the settlement between the first accused and the de facto complainant, amounts are being paid in instalments.

B.A. NO. 4047 OF 2009 :: 2 ::

5. Taking into account the facts and circumstances of the case, the nature of the offence and other circumstances, I am of the view that anticipatory bail can be granted to the petitioner. There will be a direction that in the event of the arrest of the petitioner, the officer in charge of the police station shall release her on bail on her executing bond for Rs.50,000/- with two solvent sureties for the like amount to the satisfaction of the officer concerned, subject to the following conditions:

a) The petitioner shall appear before the investigating officer for interrogation as and when required;

c) The petitioner shall not try to influence the prosecution witnesses or tamper with the evidence;

d) The petitioner shall not commit any offence or indulge in any prejudicial activity while on bail;

e) In case of breach of any of the conditions mentioned above, the bail shall be liable to be cancelled.

The Bail Application is allowed to the extent indicated above.

(K.T.SANKARAN) Judge ahz/

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