Kerala High Court
Shyam Sivan vs State Of Kerala on 21 June, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 21ST DAY OF JUNE 2017/31ST JYAISHTA, 1939
Bail Appl..No. 4086 of 2017 ()
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CRIME NO.283/2017 OF CHENGAMANAD POLICE STATION, ERNAKULAM
PETITIONER(S)/ACCUSED:
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1. SHYAM SIVAN,
S/O. SIVAN, AGED 26 YEARS,
PALLISERY HOUSE,
PARAKADAVU VILLAGE.
2. TINTO THOMAS,
AGED 30 YEARS, S/O. THOMAS,
MADAVANA HOUSE,
PULIYANAM,
PARAKADAVU VILLAGE.
3. ABDUL SHAJAHAN,
AGED 31 YEARS, S/O. ABDUL SALEEM,
PAROTH PARAMBIL,
POTTA P.O., CHALAKUDY.
BY ADV. SRI.K.K.NASSEER (ALUVA)
RESPONDENT(S)/COMPLAINANT:
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STATE OF KERALA
REPRESENTED BY SUB INSPECTOR OF POLICE,
CHENGAMANADU POLICE STATION,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM.
BY PUBLIC PROSECUTOR SRI. S. SAJJU
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21-06-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
EL
SUNIL THOMAS, J.
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B. A. No. 4086 of 2017
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Dated this the 21st day of June, 2017
O R D E R
The petitioners are the accused in Crime No.283/2017 of chengmanadu Police Station, Ernakulam for offences punishable under Sections 307, 323, 324, 342, 365, 394 and 427 read with 34 of IPC.
2. It is alleged by the prosecution that, on 03.03.2017 at about 9.30 p.m., the accused attempted to abduct the defacto complainant by taking away him in his car. It is further alleged that, on the way, the vehicle was stopped by the first accused and head of the defacto complainant was immersed in water with the intention to cause his death. Complaint was laid and crime was registered. Petitioners apprehend arrest.
3. When the matter was taken up, learned Public Prosecutor on instructions submitted that the petitioners are arrayed as accused Nos. 4, 3 and 2 respectively. Earlier bail application filed by the 1st accused was allowed by this Court by order dated 25.05.2017 in B.A.No.2861/2017. It appears that the petitioners herein stand on the same footing and hence they can be granted bail.
B. A. No. 4086 of 2017 2
Hence, the bail application is allowed on the following conditions:
(i) Petitioners shall appear before the Investigating Officer within 10 days from today and shall undergo interrogation. If they are proposed to be arrested, they shall be released on bail on each of the petitioner executing a bond for a sum of 50,000/-
(Rupees fifty thousand only) with two sureties for the like sum each.
(ii) They shall appear before the Investigating Officer on all Thursdays between 9.00 a.m. and 10.00 a.m. for a period of one month from the date of execution of the bond as above.
(iii) They shall not get involved in any other identical offence and shall not threaten, coerce or intimidate the defacto complainant or the witnesses.
Sd/-
SUNIL THOMAS, JUDGE.
/true copy/ P. A. to Judge Pn