Kerala High Court
P.V.Unnikrishnan vs State Of Kerala on 4 September, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
FRIDAY, THE 14TH DAY OF SEPTEMBER 2012/23RD BHADRA 1934
Bail Appl..No. 6622 of 2012 (C)
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AGAINST THE ORDER IN BA. NO. 6212/2012 DATED 04-09-2012
CMP.5891/2012 of JUDICIAL FIRST CLASS MAGISTRATE COURT,TALIPARAMBA
CRIME NO. 1023/2012 OF TALIPARAMBA POLICE STATION, KANNUR
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PETITIONERS: A24, 61 TO 69, 71 TO 75, 82 AND 93:
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1. P.V.UNNIKRISHNAN, AGED 35 YEARS
S/O. KANNAN, PUTHEN VEEDU, PANAKKAD
KURUMATHUR.
2. RAVEENDRAN KOMATH , AGED 55 YEARS
S/O. KUNHAMBU, KOMATH HOUSE, MUKKUNNU P.O.
PARIYARAM AMSOM.
3. M.UNNIKRISHNAN , AGED 60 YEARS
S/O. PARAMESWARAN, MEPPATTU HOUSE, POOVAM
PANNIYOOR.
4. P.P.MAHESH , AGED 37 YEARS
S/O. PADMANABHAN, PONNIYATH PARANON HOUSE
KEEZHATTOOR, KUTTIKKOL.
5. M.SHYJU , AGED 28 YEARS
S/O. KRISHNAN, MEMADATHIL HOUSE
KUTTIYERI AMSOM DESOM.
6. C.SAJITH , AGED 37 YEARS
S/O. KANNAPERUVANNAN, CHENGAL HOUSE, PANAKKAD
KURUMATHUR.
7. M.V.RAMAKRISHNAN, AGED 40 YEARS
S/O. KUNHIRAMAN, MENHAL VEEDU, KUTTIYERI
P.O.KUTTIYERI.
8. P.P.AJAYAKUMAR , AGED 41 YEARS
S/O. PADMANABHAN, PUTHIYA PURAYIL HOUSE, KOLTHURUTHI
ANDOOR AMSOM.
DCS
Bail Appl..No. 6622 of 2012 (C)
9. P.V.MANOJ , AGED 39 YEARS
S/O. SANKARAN, PUTHUSSERI VEETTIL, PANANGATTUR
KUTTIYERI AMSOM.
10. SURESHBABU M., AGED 35 YEARS
S/O. NARAYANAN, MEPPAYIL HOUSE, KEERIYAD
KURUMATHUR.
11. ABDULRAHIMAN P., AGED 39 YEARS
S/O. ABDU, POYYAKKAL PUTHIYAPURAYIL, KANICHAMAL
KARIMBAM P.O.
12. MURALI P.P., AGED 31 YEARS
S/O. UNNIKRISHNAN, PUTHIYA PURAYIL HOUSE
POOMANGALAM, PANNIYOOR P.O.
13. PRASHOB P.P., AGED 24 YEARS
S/O. CHANDRAN, PUTHIYAPURAYIL HOUSE, KANICHAMAL
KARIMBAM P.O.
14. SUNILKUMAR T., AGED 28 YEARS
S/O. OTHENAN, THAIKKOL HOUSE, POOMANGALAM
PANNIYOOR P.O.
15. ROOPESH A., AGED 31 YEARS
S/O. UNNIKRISHNAN, EDAKKADAN HOUSE, KANICHAMAL
KARIMBAM P.O.
16. SASIDHARAN T., AGED 41 YEARS
S/O. GOVINDAN, THARAMMAL HOUSE, KANICHAMAL
KARIMBAM P.O.
17. BABURAJ V.V., AGED 39 YEARS
S/O. NARAYANAN, VELLUVALAPPIL HOUSE, CHAVANAPUZHA
KARIMBAM P.O.
BY ADV. SRI.P.NARAYANAN
RESPONDENTS:
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STATE OF KERALA
THROUGH STATION HOUSE OFFICER
TALIPARAMBA POLICE STATION
REP. BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI. SREEJITH V.S.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14-09-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
DCS
P.BHAVADASAN, J.
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BA No.6622 of 2012-C
---------------------------------------------------- Dated this the 14th day of September 2012 Order This is an application filed under Section 439 of Cr.PC., by accused Nos.24, 61 to 69, 71 to 75, 82 and 93 in Crime No.1023/12 of Taliparamba Police Station, for having committed the offences punishable under Sections 143, 147, 148, 283, 332, 353 and 307 r/w S.149 IPC and S.3(1) of the Prevention of Destruction of Public Properties Act. This court is relieved of the burden to going into the facts of the case for the simple reason that this court by order dated 4.9.2012 in BA No.6212/12 has granted bail to the petitioners therein who are the co-accused of the petitioners herein in the above said crime.
2. After having gone through the order passed by this court on 4.9.2012 in BA No.6212/12, it is felt that bail can be granted to the petitioners herein also. Accordingly, this application is allowed and the petitioners shall be released on bail subject to the following conditions : BA 6622/12 2
1. Each of the petitioners shall execute a bond for Rs.25,000/-
(Rupees Twenty Five Thousand only) with two solvent sureties for the like sum each to the satisfaction of the JFCM Taliparamba.
2. The learned Magistrate shall ensure the identity of the sureties and the veracity of the tax receipts produced by the sureties, before granting bail to the petitioners.
3. The petitioners shall report before the Investigating Officer on every Thursday between 10 am and 11 am , till final report is filed.
4. The petitioners shall not tamper or attempt to tamper with the evidence and influence or try to influence the witnesses.
5. Each of the petitioners shall deposit Rs.1,000/- before the JFCM, Taliparamba.
6. If any of the conditions is violated by any of the petitioners, the bail granted shall stand cancelled and the JFCM concerned on being satisfied of the said fact, may take such proceedings as are available to him in law.
P.Bhavadasan, Judge
BA 6622/12 3
sta
BA 6622/12 4