Kerala High Court
Ajayan @ Ajaylal vs State Of Kerala on 1 January, 2008
Author: R. Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 8139 of 2007()
1. AJAYAN @ AJAYLAL,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.P.K.SAJEEV
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
Dated :01/01/2008
O R D E R
R. BASANT, J.
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B.A.No. 8139 of 2007
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Dated this the 1st day of January, 2008
O R D E R
Application for regular bail. The petitioner faces allegations in a crime registered for offence punishable, inter alia, under Sections 420 and 468 I.P.C. The petitioner was arrested on 31.10.2007 and he continues in custody from that date.
2. The crux of the allegations is that the petitioner had forged various documents using fake seals etc.
3. The petitioner having remained in custody from 31.10.2007 and the final report having not been filed, the learned counsel for the petitioner prays, the learned Prosecutor does not oppose the said prayer and I am satisfied that the petitioner can now be directed to be enlarged on bail under the proviso to Section 167(2) Cr.P.C.
4. In the result:
1) This application is allowed.
B.A.No. 8139 of 2007 2
2) The petitioner shall be released on bail on the following terms and conditions.
(a) The petitioner shall execute a bond for Rs.1,00,000/-
(Rupees one lakh only) with two solvent sureties each for the like sum to be satisfaction of the learned Magistrate.
(b) He shall make himself available for interrogation before the Investigating Officer on all Mondays and Fridays between 10 a.m. and 12 noon for a period of two months and thereafter as and when directed by the Investigating Officer in writing to do so.
(R. BASANT) Judge tm