Karunkakumar @ Kannan vs State Of Kerala on 1 February, 2011

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Kerala High Court

Karunkakumar @ Kannan vs State Of Kerala on 1 February, 2011

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 685 of 2011()


1. KARUNKAKUMAR @ KANNAN
                      ...  Petitioner

                        Vs



1. STATE OF KERALA,
                       ...       Respondent

                For Petitioner  :SRI.M.R.SARIN

                For Respondent  : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :01/02/2011

 O R D E R
                          V. RAMKUMAR, J.
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                 Bail Application No.685 of 2011
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                          DATE: 01.02.2011

                             O R D E R

In this Petition filed under Sec.439 Cr.P.C., the petitioner, who is the sole accused in Crime No.52/2010 of Neyyardam Police Station for offences punishable under Secs.324 and 307 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 23.12.2010.

2. I heard the learned counsel for the petitioner and the learned Public Prosecutor.

3. Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioner only on a future date. Accordingly, the petitioner is directed to be released on bail w.e.f 07.02.2011 on his executing a bond for `15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions: B.A. No. 685/2011 2

1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

2. The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.

3.. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

4. The petitioner shall not commit any offence while on bail.

If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled.

This application is allowed as above.

Dated this the 1st day of February, 2011.

V.RAMKUMAR, JUDGE.

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