Rajesh A.V vs State Of Kerala on 22 January, 2007

[Cites 8, Cited by 2]

Kerala High Court

Rajesh A.V vs State Of Kerala on 22 January, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 181 of 2007()


1. RAJESH A.V., S/O. KRISHNAN PANICKER,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA,
                       ...       Respondent

                For Petitioner  :SRI.P.M.PAREETH

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :22/01/2007

 O R D E R
                                  V. RAMKUMAR, J.

                            - - - - - - - - - - - - - - - - -

                   BAIL APPLICATION NO. 181  OF 2007

                - - - - - - - - - ----------------------- - - - - - -

             DATED THIS THE 22nd  DAY OF JANUARY, 2007


                                       O R D E R

In this Petition filed under Sec.438 Cr.P.C. the petitioner who is the 9th accused in Crime No.475/06 of Kannur Town Police Station for offences punishable under Sections 143, 147, 148, 341, 326 and 308 read with section 149 I.P.C., seeks anticipatory bail.

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

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

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

B.A.NO.181/07                           Page numbers



                 2.     The   petitioner   shall   make     himself   available   for

interrogation as and when required by the Investigating Officer.

3. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

4. Petitioner shall not commit any offence while on bail.

5. Petitioner shall surrender before the Magistrate concerned and seek regular bail in the meanwhile.

If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled.

This application is allowed as above.

V.RAMKUMAR,JUDGE.

dsn

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