Ajayan @ Ansari vs The State Of Kerala on 6 July, 2007

[Cites 1, Cited by 0]

Kerala High Court

Ajayan @ Ansari vs The State Of Kerala on 6 July, 2007

Bench: R.Basant

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 4090 of 2007()


1. AJAYAN @ ANSARI, AGED 26 YEARS,
                      ...  Petitioner

                        Vs



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

                For Petitioner  :SRI.M.J.SANTHOSH

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice R.BASANT

 Dated :06/07/2007

 O R D E R
                              R.BASANT, J.

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

                           B.A.No.4090  of 2007

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

                   Dated this the 6th  day of July 2007




                                  O R D E R

Application for regular bail. The petitioner is the seventh accused. He, along with the co-accused, faces allegations under Section 395 I.P.C. The allegations are serious. The alleged incident took place on 29/03/2007. The petitioner was arrested and continues in custody from 07/04/2007.

2. The learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the petitioner is entitled for default bail now. A period of 90 days have already expired from the date of the first remand. It is unnecessary in these circumstances to advert to the other facts in this case, which the learned Public Prosecutor submits, show commission of a very grievous offence.

3. In the result, this petition is allowed. The petitioner shall be released on bail on the following terms and conditions:

B.A.No.4090/07 2

i) He shall execute a bond for Rs.1,00,000/- (Rupees one lakh only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.

ii) The petitioner shall make himself available for interrogation before the investigating officer between 10 a.m and 12 noon on all Mondays, Wednesdays and Fridays until further orders.

iii) The petitioner shall not leave the jurisdiction of Sreekrishnapuram police station, until further orders.

(R.BASANT, JUDGE) jsr // True Copy// PA to Judge B.A.No.4090/07 3 B.A.No.4090/07 4 R.BASANT, J.

CRL.M.CNo.

ORDER 21ST DAY OF MAY2007

Unlock Advanced Research with PRISMAI

Kerala High Court