Kerala High Court
Aneesh Kumar vs State Of Kerala on 8 February, 2012
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE M.SASIDHARAN NAMBIAR
WEDNESDAY, THE 8TH DAY OF FEBRUARY 2012/19TH MAGHA 1933
BA.No. 674 of 2012 ()
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(CRIME NO.89/2012 OF KOTTARAKKARA POLICE STATION,
KOLLAM DISTRICT)
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PETITIONER/1ST ACCUSED:
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ANEESH KUMAR
S/O.SASIDHARAN, AGED 26,
K.S.BHAVAN, UDAYANKULANGARA,
KOLLAYIL VILLAGE, AMARAVILA, THIRUVANANTHAPURAM.
BY ADVS.SRI.VINOD J.DEV
SRI.PRAMOD J.DEV
RESPONDENT/COMPLAINANT:
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STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTARAKKARA POLICE STATION,
THROUGH THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
BY PUBLIC PROSECUTOR SRI. SURESH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08-02-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Kss
M.SASIDHARAN NAMBIAR, J.
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B.A. No. 674 of 2012
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Dated this the 8th day of February, 2012
ORDER
Petitioner is the first accused in Crime No.89/2012 of Kottarakkara Police Station registered for the offences under Section 420 of IPC, Section 85 (C) of Information Technology Act and 119(b) of Kerala Police Act. Prosecution case is that Petitioner got acquaintance with the de-facto complainant, took her photo in mobile phone and thereafter threatened her that the photo will be morphed and published and extracted money and thereby committed the offences along with the second accused. Petitioner and second accused were arrested on 14.1.2012 and have been in custody since then. Second accused was later released on bail by learned Magistrate by annexure A III order.
2. Learned counsel appearing for the petitioner and learned Public Prosecutor were heard.
3. Learned Public Prosecutor submitted that investigation is almost over and further detention of petitioner is not necessary for the purpose of investigation.
B.A. No. 674 of 2012 -2-
In such circumstances release the petitioner on bail on executing a bond for Rs.25,000/-(Rupees Twenty five thousand) with two solvent sureties each for the like sum to the satisfaction of the Judicial First Class Magistrate I, Kottarakkara on the following conditions:
i) Petitioner shall report before the Investigating Officer on every Saturday between 10 and 12 am for one month till final report is submitted and thereafter as and when required by the Investigating Officer.
ii) Petitioner shall not induce, threaten or intimidate any person form disclosing facts known to him to the Investigating Officer or to the Court.
iii) Petitioners shall not leave India without the previous permission of the learned Magistrate.
M. SASIDHARAN NAMBIAR, JUDGE.
Kp/-