Hemanth Kumar vs The Sub Inspector Of Police on 27 July, 2009

[Cites 5, Cited by 6]

Kerala High Court

Hemanth Kumar vs The Sub Inspector Of Police on 27 July, 2009

Bench: K.T.Sankaran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 4083 of 2009()


1. HEMANTH KUMAR, S/O. MAHAVEER SINGH
                      ...  Petitioner

                        Vs



1. THE SUB INSPECTOR OF POLICE
                       ...       Respondent

2. STATE OF KERALA, REP. BY PUBLIC

                For Petitioner  :SRI.P.P.JACOB

                For Respondent  :PUBLIC PROSECUTOR

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

 Dated :27/07/2009

 O R D E R
                          K.T.SANKARAN, J.
                  ---------------------------------------------
                         B.A.No.4083 of 2009
                  ---------------------------------------------
               Dated this the 27th day of July, 2009




                                 ORDER

This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The petitioner is accused No.3 in Crime No.1804 of 2009 of Aluva Police Station.

2. The offences alleged against the petitioner are under Sections 452, 323, 324, 506(i) and 120B read with Section 34 of the Indian Penal Code.

3. I have gone through the case diary.

4. 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 him on bail on his executing bond for Rs.25,000/- with two solvent sureties for the like amount to the satisfaction of the officer concerned, subject to the following conditions: BA No.4083/2009 2

a) The petitioner shall report before the investigating officer between 9 A.M. and 11 A.M. on all Mondays, till the final report is filed or until further orders;

b) 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 csl

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