Kerala High Court
Leelamma Jacob vs State Of Kerala on 15 June, 2015
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.ABRAHAM MATHEW
MONDAY, THE 15TH DAYOF JUNE 2015/25TH JYAISHTA, 1937
Bail Appl..No.1882 of 2015
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CRIME NO.391/2015 OF THIRUVALLA POLICE STATION,PATHANAMTITTA.
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PETITIONER/2ND ACCUSED:
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LEELAMMA JACOB,AGED 76 YEARS,
JACOB VILLA,PULICKAL KAVALA P.O,
VAZHOOR,KOTTAYAM.
BY ADVS.SRI.T.P.PRADEEP
SRI.P.K.SATHEESH KUMAR
RESPONDENT'S/COMPLAINANT:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
2. SUB INSPECTOR OF POLICE,THIRUVALLA-689101.
BY PUBLIC PROSECUTOR SRI.DHANESH MATHEW MANJOORAN.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 15-06-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
pk
K. ABRAHAM MATHEW, J.
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B.A. No.1882 of 2015
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Dated this the 15th day of June, 2015
O R D E R
Petition filed under Section 438 Cr.P.C.
2. Petitioner is alleged to have committed the offence under Section 498A of Indian penal Code.
3. She is the grand mother of the husband of the victim.
4. Heard.
5. The allegation is that the petitioner and the co- accused subjected the first informant to cruelty. The petitioner is aged 76 years. Her detention is not necessary for investigation.
In the result, this application is allowed.
1. The petitioner shall be released on bail after interrogation on his executing a bond for Rs.25,000/- (Rupees Twenty five thousand only) with two solvent sureties for the like sum each if she is arrested by the police in connection with this case.
2. She shall appear before the investigating officer B.A. No.1882 of 2015 2 for interrogation if she is so required by him in writing.
3. She shall not get themselves involved in any other criminal case while she is on bail.
4. She shall not intimidate or attempt to influence the witnesses.
5. She shall not destroy or tamper with evidence. In case of violation of any of the above conditions, the learned Magistrate is empowered to cancel the bail in accordance with law.
sd/-
K. ABRAHAM MATHEW JUDGE R.AV //True Copy// PA to Judge