T.V. Kunhammad Haji vs State Of Kerala on 8 February, 2007

[Cites 8, Cited by 2]

Kerala High Court

T.V. Kunhammad Haji vs State Of Kerala on 8 February, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 730 of 2007()


1. T.V. KUNHAMMAD HAJI,
                      ...  Petitioner
2. KOLAYANAVEETTIL IBRAHIM,

                        Vs



1. STATE OF KERALA,
                       ...       Respondent

                For Petitioner  :SRI.C.VALSALAN

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :08/02/2007

 O R D E R
                                  V. RAMKUMAR, J.


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                               B.A. No. 730 OF 2007 A

                      ````````````````````````````````````````````````````

                     Dated this the 8th day of February, 2007


                                        O R D E R

In this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are accused Nos.4 and 5 in Crime No.34/2007 of Kuttiady Police Station for offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with section 149 I.P.C., seek anticipatory bail.

2. I heard the learned counsel for the petitioners and the learned Public Prosecutor.

3. Having regard to the nature of the allegations levelled against the petitioners and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions:

a. Petitioners shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

BA.730/07 2

b. Petitioners shall make themselves available for interrogation as and when required by the Investigating Officer.

c. Petitioners shall not influence or intimidate the prosecution witnesses nor shall they attempt to tamper with the evidence for the prosecution.

              d.     Petitioners   shall   not   commit   any

              offence while on bail.




                e.         Petitioners shall surrender before the

Magistrate concerned and seek regular bail in the meanwhile.

If the petitioners commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled.

This application is allowed as above.

(V. RAMKUMAR, JUDGE) aks

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