Krishnakumar vs State Of Kerala on 2 April, 2007

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Kerala High Court

Krishnakumar vs State Of Kerala on 2 April, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 1915 of 2007()


1. KRISHNAKUMAR, S/O.RADHAKRISHNAN NAIR,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REPRESENTED BY ITS
                       ...       Respondent

2. THE SUB INSPECTOR OF POLICE,

                For Petitioner  :SRI.ALEXANDER GEORGE

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :02/04/2007

 O R D E R
                            V.RAMKUMAR, J.

                            ----------------------------

                      Bail Application No. 1915/2007

                            -----------------------------

                    Dated this  2nd day of April, 2007


                                  O R D E R

The petitioner, who is the second accused in Crime No.71/2007 of Anchal Police Station for offences punishable under Sections 366 and 376 IPC read with Section 34 IPC seeks anticipatory bail.

2. The learned Public Prosecutor opposed the application.

3. The case of the prosecution is that at about 7.00 p.m on 10.3.2007, the defacto complainant, who is a 33 year old widow and having slight mental problems, was waiting at Panayamchery bus stop. She actually wanted to get down at Erom but had got down from the bus at Panamchery bus stop.

Seeing her, the first accused befriended her and took her in an autorikshaw telling her that he would drop her at the destination. On the way, the second accused also joined A1 and she was taken to the house of the second accused whose family had gone out. From the rear portion of the said house, both A1 and A2 satiated their lust in the lady.

B.A.1915/2007 2

4. Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for interrogation and then to have his application for regular bail ordered by the Magistrate having jurisdiction. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 9.4.2007 and 11.4.2007 for the purpose of interrogation and potency test. The petitioner shall thereafter, be produced on the same day before the Magistrate having jurisdiction, who shall consider and dispose of the application, if any, filed by the petitioner for regular bail preferably on the same day on which it is filed.

The application is disposed of as above.

V.RAMKUMAR, JUDGE mrcs B.A.1915/2007 3

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