Kerala High Court
Jinu Thomas vs State Of Kerala on 4 April, 2011
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 2515 of 2011()
1. JINU THOMAS, S/O. KUNJUMON,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY THE
... Respondent
For Petitioner :SRI.M.T.SURESHKUMAR
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :04/04/2011
O R D E R
V. RAMKUMAR, J.
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Bail Application No.2515 of 2011
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DATE: 4-04-2011
O R D E R
In this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is the 4th accused in Crime No. 850 of 2010 of Nemom Police Station, for offences punishable under Sections 120 B, 364 (A), 420 and 495 of IPC and Sec. 67 A of IT Act, seeks his enlargement on bail. The petitioner was arrested on 24-2-2011.
2. I heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioner from a future date. Accordingly, the petitioner is directed to be released on bail w.e.f. 8-4-2011 on his executing a bond for Rs. 15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions:
1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays till the filing of the final report.
2. Except for the purpose of complying with Condition No.1, the petitioner shall not enter the limits of Nemom B.A. No. 2515 of 2011 Police Station until the final report is filed.
3. The petitioner shall not directly or indirectly make any inducement, threat or promise to any person who is acquainted with the facts of the case so as to dissuade him or her from disclosing any information to the Court or to the police or to any other person in authority.
4. The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.
5. The petitioner shall not establish any contact with any of the witnesses or accused in the case.
6. The petitioner shall not influence or intimidate the prosecution witnesses or the victims nor shall he attempt to tamper with the evidence for the prosecution.
7. The petitioner shall not commit any offence while on bail.
8. The petitioner shall notify to the Court his place of residence before executing the bail bond.
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.
Dated this the 4th day of April 2011.
Sd/- V.RAMKUMAR, JUDGE.
ani/ /true copy/
P.S. to Judge
B.A. No. 2515 of 2011