Kerala High Court
K.Basheer @ Ukkas Basheer vs The State Of Kerala on 4 August, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 6202 of 2011()
1. K.BASHEER @ UKKAS BASHEER
... Petitioner
Vs
1. THE STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.BABU S. NAIR
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :04/08/2011
O R D E R
K.T.SANKARAN, J.
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B.A.Nos.6202, 6203, 6205,
6206 & 6217 of 2011
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Dated this the 4th day of August, 2011
O R D E R
All the aforesaid Bail Applications under Section 439 Crl.P.C. are filed by the same accused in five different crimes.
2. The details of the Crime Number, Police Station, Offence, Date of arrest/Formal arrest, Case Number before the CJM's Court, Kasaragod and Bail Application Number are shown below :
Crime No. Police Offence Date of Case No. Bail Station under IPC arrest/ before the Application Formal CJM's No. Court, arrest Kasaragod 235/2011 Kasaragod 457, 380 & 461 03/05/11 CC 457/2011 6202/2011 61/2011 Vidyanagar 457, 461 & 380 06/05/11 CC 415/2011 6203/2011 715/2010 Kasaragod 457 & 380 02/07/10 CC 586/2010 6205/2011 311/2011 Kasaragod 457, 380 & 464 04/05/11 CC 458/2011 6206/2011 304/2011 Kasaragod 457 & 380 03/05/11 CC 456/2011 6217/2011
3. The learned Public Prosecutor submitted that the petitioner is a known depredator and he is involved in several BA 6202/2011 & conn. cases 2 theft cases in Kerala and Karnataka States. It is also submitted that the petitioner was convicted and sentenced in 18 cases, the details of which are the following :
Crime No. Police Station Case No. Offence under Sentence Section 174/89 Bekal CC 601/89 379 IPC convicted under Section 4(1) of PO Act 480/89 Kasaragod CC 35/90 379 r/w 34 IPC 6 months simple imprisonment 481/89 Kasaragod CC 29/90 379 r/w 34 IPC one year SI 483/89 Kasaragod CC 36/90 379 r/w 34 IPC 6 months SI 308/92 Kasaragod CC 253/92 379 IPC 9 months SI 388/93 Kasaragod CC 175/93 379 r/w 34 2 years RI 581/93 Kasaragod CC 178/93 380 IPC 1 year RI 405/93 Kasaragod CC 176/93 379 IPC 5 months RI 111/94 Kasaragod CC 143/94 379 r/w 34 IPC 6 months RI 113/94 Kasaragod CC 144/94 379 r/w 34 IPC 6 months RI 145/95 Badiadka STC 926/94 53(a) of KP Act 15 days SI 371/97 Kasaragod CC 400/97 380 IPC 1 year RI and fine Rs.1,000/-
370/97 Kasaragod CC 399/97 379 IPC 1 year RI and fine Rs.1,000/-
420/96 Kasaragod CC 503/96 457, 380 and 4 year RI and 461 IPC fine Rs.1,000/-
150/07 Kannur Town CC 257/07 42 of Kerala 3 months SI Prisoners Act 758/06 Kasaragod CC 259/08 457, 380 & 461 IPC 2 years RI 759/06 Kasaragod CC 459/07 457, 380 & 461 IPC 2 year RI and fine Rs.500/-
BA 6202/2011 & conn. cases 3
Crime No. Police Station Case No. Offence under Sentence
Section
767/06 Kasaragod CC 495/07 457, 380 & 461 IPC 2 year RI and
fine Rs.500/-
4. The learned Public Prosecutor also submitted that the petitioner is involved in four "temple theft cases". If the petitioner is released on bail, there is every chance of the petitioner involving in similar crimes. In Crime No.715 of 2010, he was released on bail and he absconded. The crimes in the other four cases were committed after he was released on bail in Crime No.715 of 2010. This itself would show that it is not at all safe to release the petitioner on bail. In all the aforesaid five cases, charge sheet has been filed. Still, I am of the view that bail cannot be granted to the petitioner in view of his proved criminal antecedents.
For the aforesaid reasons, the Bail Applications are dismissed.
K.T.SANKARAN JUDGE csl