Kerala High Court
Rahamath @ Rahaman vs State Of Kerala on 13 January, 2022
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
BAIL APPL. NO. 39 OF 2022
CRIME NO.488/2021 OF THONDERNADU POLICE STATION, WAYANAD DISTRICT
PETITIONER/ACCUSED:
XXXX
BY ADV. SHARAN SHAHIER
RESPONDENT/COMPLAINANT:
THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SMT. SEETHA S.(SR.PP)
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.01.2022, ALONG WITH Bail Appl..9431/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
BAIL APPL. NO. 9431 OF 2021
CRIME NO.488/2021 OF THONDERNADU POLICE STATION, WAYANAD
DISTRICT
PETITIONER/ACCUSED NO.1:
RAHAMATH @ RAHAMAN
AGED 39 YEARS
S/O. AMMAD, KUNIYIL HOUSE, VARIKKOLLI HOUSE,
KALLACHI (VIA) KOZHIKODE DISTRICT - 673 506.
BY ADVS.
BINDUMOL JOSEPH
SRIVIDYA K
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2 ADDL.R2.XXX
IS IMPLEADED AS ADDL. R2 AS PER ORDER DATED
17/12/2021 IN CRL.M.A. NO. 1/2021
R1 BY SRI. M.C. ASHI (PP)
R2 BY ADV K.RAKESH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.01.2022, ALONG WITH Bail Appl..39/2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021
3
ORDER
These are applications for anticipatory bail.
2. The petitioner in Bail Application No.9431 of 2021 is the 1st accused in Crime No.488 of 2021 of Thondernadu Police Station, Wayanad District, while the petitioner in Bail Application No.39 of 2022 is the 3rd accused in same crime. The petitioners are alleged to have committed the offences under Sections 376(1) and 109 read with Section 34 of the Indian Penal Code and Sections 66(E) and 67(A) of the Information Technology Act, 2000.
3. The de-facto complainant is the sister-in-law of the petitioner in Bail Application No.9431 of 2021 and the wife of the petitioner in Bail Application No.39 of 2022. It is alleged that at the insistence of the petitioner in Bail Application No.39 of 2022, the de- facto complainant had gone to Qatar and was staying with his brother, the petitioner in Bail Application No.9431 of 2021. It is stated that the de-facto complainant had gone to Qatar in search of an employment and while there, she was sexually abused and her nude photographs etc were taken and transmitted by accused Nos.1 and 2 with the active support and connivance of her husband, BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021 4 who is the 3rd accused.
4. I have heard the learned counsel for the petitioners in these cases, the learned Public Prosecutor and the learned counsel appearing for the de-facto complainant. I have perused the First Information Statement given by the de-facto complainant and noticed that there are specific allegations, including allegations which relate to offences allegedly committed under the Information Technology Act. I note that in respect of the 2 nd accused in the case, I had granted anticipatory bail by order dated 16.12.2021 in Bail Application No.9475 of 2021 subject to certain conditions. I had noticed that in so far as the 2nd accused is concerned, there was no specific allegation in the First Information Statement of the de-facto complainant, except an allegation that he was also involved in the sexual assault on the de-facto complainant while in Qatar.
5. In so far as the petitioners in theses cases are concerned, there appear to be certain specific allegations. It is also pointed out by the learned Public Prosecutor that as against the petitioner in Bail Application No.39 of 2022, the de-facto complainant had earlier filed complaints alleging commission of BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021 5 offence under Section 498A of the Indian Penal Code and the 1 st complaint was settled between the parties. In so far as the 2 nd complaint alleging commission of offence under Section 498A is concerned, it is submitted that following investigation, a final report has been filed and the petitioner in Bail Application No.39 of 2022 has been charge sheeted. It is submitted that a 3 rd distinct complaint has been filed alleging commission offence under Section 498A against the petitioner in Bail Application No.39 of 2022, which is under investigation by the police.
6. Having regard to the totality of the facts and circumstances of the case and despite the vehement objection of the learned Public Prosecutor and the learned counsel appearing for the de-facto complainant and considering the fact that I had already granted bail to the 2nd accused in this case though the circumstances relation to him are slightly different, I am of the view that the petitioners can be granted anticipatory bail subject to conditions.
7. In the result, these bail applications are allowed and it is directed that the petitioners shall be released on bail, in the event of their arrest in connection with Crime No.488 of 2021 of BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021 6 Thondernadu Police Station, Wayanad District, subject to the following conditions:
(i)Petitioners shall execute separate bonds for sums of Rs.50,000/- (Rupees fifty thousand) each with two solvent sureties each for the like sum to the satisfaction of the Jurisdictional Court;
(ii) Petitioners shall surrender before the investigating officer in Crime No.488 of 2021 of Thondernadu Police Station, Wayanad District, on or before 19.01.2022. They may be subject to such interrogation as may be necessary and thereafter, they shall appear before the investigating officer as and when called upon to do so.
Considering the fact that there are allegations of commission offences under the Information Technology Act, the petitioners shall surrender any mobile phone or other electronic equipment that may be required by the police for the purpose of investigation. They shall also co-operate with the investigation in every manner possible;
(iii) Petitioners shall not attempt to interfere with the BAIL APPL. NO. 39 OF 2022 & 9431 OF 2021 7 investigation or to influence or intimidate the de-facto complainant or any witness in Crime No.488 of 2021 of Thondernadu Police Station, Wayanad District;
(iv) Petitioners shall surrender their passports before the Jurisdictional Magistrate. If they or any one among them do not have a passport an affidavit shall be executed to that effect and the same shall be filed before the said court within seven days of release on bail.
(v) Petitioners shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No.488 of 2021 of Thondernadu Police Station, Wayanad District may file an application before the Jurisdictional Court, for cancellation of bail.
Sd/-
GOPINATH P. JUDGE DK