Kerala High Court
P.P. Gopi vs State Of Kerala on 19 October, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
FRIDAY, THE 19TH DAY OF OCTOBER 2012/27TH ASWINA 1934
Bail Appl..No. 7790 of 2012 ()
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CRIME NO.634/2012 OF CHANDERA POLICE STATION, KASARGOD DISTRICT
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PETITIONER(S)/ACCUSED NO.1,2,4,6,7,8,9,11:
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1. P.P. GOPI, AGED 40 YEARS,
S/O.KUNJIKRISHNAN, PUTHIYAPURAYIL HOUSE, EDAYILEKAD,
VALIYAPARAMBA P.O. KASARGOD DISTRICT.
2. P.P.DAMU., AGED 55 YEARS,
S/O.LATE KUNJAMBU K.,PUTHIYAPURAYIL HOUSE,
EDAYILEKAD, VALIYAPARAMBA P.O., KASARGOD DISTRICT.
3. K.S.SREEJITH, AGED 24 YEARS,
S/O.K.V.SREEDHARAN,KUNDUVALAPPIL HOUSE, EDAYILEKAD,
VALIYAPARAMBA P.O., KASARGOD DISTRICT.
4. T.V RANJITH,AGED 25 YEARS,
S/O.RAMESHAN, THAYATHVALAPIL HOUSE, EDAYILEKAD,
VALIYAPARAMBA P.O.,KASARGOD DISTRICT.
5. K.V.SHAIJU, AGED 22 YEARS,
S/O.KANNAN,KOVVAL VEEDU,EDAYILEKAD,
VALIYAPARAMBA P.O.,KASARGOD DISTRICT.
6. M.LAKSHMANAN, AGED 52 YEARS,
S/O.LATE KUNJIRAMAN, METTAMMAL HOUSE,EDAYILEKAD,
VALIYAPARAMBA P.O.,KASARGOD DISTRICT.
7. K.V.PREMJITH, AGED 25 YEARS,
S/O.K.S SASIDHARAN,KOVVAL VEEDU, EDAYILEKAD,
VALIYAPARAMBA P.O.,KASARGOD DISTRICT.
8. V. BALAKRISHNAN, AGED 50 YEARS,
S/O.KARI AMBU, VAIKATH HOUSE, EDAYILEKAD,
VALIYAPARAMBA P.O.,KASARGOD DISTRICT.
BY ADVS.SRI.S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
sts 2/-
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B.A.NO.7790/2012
RESPONDENT/COMPLAINANT(S)/STATE:
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STATE OF KERALA
REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM (CRIME NO.634/12 OF CHANDERA POLICE STATION,
KASARGOD DISTRICT).
BY PUBLIC PROSECUTOR SRI.V.S.SREEJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 19-10-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
P. BHAVADASAN, J.
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B.A. No. 7790 of 2012
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Dated this the 19th day of October, 2012.
ORDER
Considering the fact that the accused in the counter case have been granted anticipatory bail and also taking note of the fact that in Crime No. 634 of 2012, from which this application arose, two of the accused have already been granted bail, there is no reason to treat the petitioners differently.
Therefore, this application is allowed and the petitioners are released on bail on the following conditions:
i) Petitioners shall execute a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties each for the like sum each to the satisfaction of JFCM-I, Hosdurg.
ii) The learned Magistrate may ensure the identity of the sureties and also the veracity of the tax receipts that are sought to be produced at the time of executing the bond.
B.A.7790/2012. 2
iii) Petitioners shall report before the Investigating Officer on every Monday and Friday between 9 a.m. and 10 a.m. till final report is laid.
iv) Petitioners shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.
v) Petitioners shall not enter the jurisdiction of JFCM-I, Hosdurg except for complying with condition No.(iii).
vi) If any of the condition is violated, bail granted to the petitioners shall stand cancelled, and the JFCM concerned, on being satisfied of the said fact, may take such steps as are available to him in law.
P. BHAVADASAN, JUDGE sb.