T.S.Rajesh vs State Of Kerala Represented By The on 4 June, 2007

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Kerala High Court

T.S.Rajesh vs State Of Kerala Represented By The on 4 June, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 3283 of 2007()


1. T.S.RAJESH, AGED 28 YEARS,
                      ...  Petitioner
2. SAJI KUMAR, AGED 34 YEARS,
3. R.RAJESH, AGED 20 YEARS, S/O RAJAN,

                        Vs



1. STATE OF KERALA REPRESENTED BY THE
                       ...       Respondent

                For Petitioner  :SRI.RENJITH B.MARAR

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :04/06/2007

 O R D E R
                                  V. RAMKUMAR, J.


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                              B.A. No. 3283 OF 2007 A

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

                       Dated this the 4th day of June, 2007


                                        O R D E R

In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.1, 4 and 5 respectively in Crime No.134/07 of Nedumkandom Police Station for offences punishable under Secs.143, 144, 147, 148, 324, 326 and 308 read with section 149 I.P.C., seek their enlargement on bail. The petitioners were arrested on 20.4.2007.

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

3. Having regard to the nature of the offences, the duration of judicial custody of the petitioners, the present stage of investigation and the other circumstances of the case etc., I am inclined to grant bail to the petitioners but only with effect from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 11.6.2007 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 of the J.F.C.M., Nedumkandom and subject to the following conditions:

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

BA.3283/07 : 2 :

b. The petitioners shall make themselves available for interrogation as and when required by the police till the filing of the final report.

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

d. The petitioners shall not commit any offence while on bail.

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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