Shemeer vs State Of Kerala on 4 April, 2012

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Kerala High Court

Shemeer vs State Of Kerala on 4 April, 2012

Bench: M.Sasidharan Nambiar

       

  

  

 
 
 IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT:

THE HONOURABLE MR.JUSTICE M.SASIDHARAN NAMBIAR

WEDNESDAY, THE 4TH DAY OF APRIL 2012/15TH CHAITHRA 1934

Bail Appl..No. 2096 of 2012 ()
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(CRIME NO.142/2012 OF TIRUR POLICE STATION, MALAPPURAM DISTRICT )

ACCUSED(S)/PETITIONER/ACCUSED (PRESENTLY UNDER CUST:
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         SHEMEER,, AGED 19 YEARS
         S/O SHERAFUDHEEN, KAMMUNTE PURAKKAL, KUTTAYI
         TIRUR, MALAPPURAM DISTRICT.

         BY ADV. SRI.C.V.MANUVILSAN

COMPLAINANT(S)/RESPONDENT/COMPLAINANT:
--------------------------------------

         STATE OF KERALA,
         REPRESENTED BY THE SUB INSPECTOR OF POLICE, TIRUR
         THROUGH THE PUBLIC PROSECUTOR
         HIGH COURT OF KERALA.

         BY  PUBLIC PROSECUTOR SRI.S.SURESH


       THIS BAIL APPLICATION  HAVING BEEN FINALLY HEARD  ON  04-04-

2012, ALONG WITH BA 2106/2012 THE COURT ON THE SAME DAY PASSED THE

FOLLOWING:



            M.SASIDHARAN NAMBIAR,J.
          ===========================
         B.A. No.2096, 2106 & 2101
                   OF 2012
          ===========================

     Dated this the 4th day of April,2012


                     ORDER

Petitioner was arrested on 21.2.2012 and he has been in custody since then.

2. Learned counsel appearing for the petitioner and the learned Public Prosecutor and the learned Additional Director General of Prosecution were heard.

3. Learned counsel appearing for the petitioner submitted that petitioner did not commit any offence and as he has been in custody from 21.2.2012 he be released on bail and he is prepared to abide by any condition.

4. Learned Additional Director General of Prosecution submitted that petitioner may not be released on bail at this stage as it would adversely affect proper investigation and there B.A.2096/2012 & connected cases 2 are other similar cases now being reported and in such circumstances petitioner may not be granted bail.

5. Considering the nature of the offences and the possibility of the petitioner intimidating the witnesses, it is not in the interest of justice to release the petitioner on bail at this stage.

Petitions are dismissed.

M.SASIDHARAN NAMBIAR JUDGE tpl/-

M.SASIDHARAN NAMBIAR, J.

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W.P.(C).NO. /06

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JUDGMENT SEPTEMBER,2006

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