Sunil @ Hemachandran vs State Of Kerala By The Sub Inspector on 13 May, 2008

[Cites 5, Cited by 4]

Kerala High Court

Sunil @ Hemachandran vs State Of Kerala By The Sub Inspector on 13 May, 2008

Bench: V.K.Mohanan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 2614 of 2008()


1. SUNIL @ HEMACHANDRAN, S/O.KUMARADAS,
                      ...  Petitioner
2. PRASAD, PARANKA MOOTTIL THEKKETHIL
3. SAJEEV, PARANKA MOOTTIL THEKKETHIL
4. KUMARA DAS PARANKA MOOTTIL THEKKETHIL

                        Vs



1. STATE OF KERALA BY THE SUB INSPECTOR
                       ...       Respondent

                For Petitioner  :SRI.P.VINODKUMAR

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.K.MOHANAN

 Dated :13/05/2008

 O R D E R
                       V.K. MOHANAN, J.
                    - - - - - - - - - - - - - - - - -
             Bail Application NO. 2614 of 2008
                    - - - - - - - - - - - - - - - -
           Dated this the 13th day of May, 2008.

                             O R D E R

In this Petition filed under Sec. 438 Cr.P.C. the petitioner who is the accused in Crime No. 216/2008 of Chengannur Police Station for an offence punishable under Sections 452, 294(b), 427 and 34 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.25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:

BA No. 2614 OF 2008 2

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

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.K.MOHANAN, JUDGE.

ttb BA No. 2614 OF 2008 3

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