Sajikumar @ Shaji vs State Of Kerala Represented By S.I Of on 3 April, 2007

[Cites 2, Cited by 2]

Kerala High Court

Sajikumar @ Shaji vs State Of Kerala Represented By S.I Of on 3 April, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 1991 of 2007()


1. SAJIKUMAR @ SHAJI,S/O.GOPALAN ACHARI,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA REPRESENTED BY S.I OF
                       ...       Respondent

                For Petitioner  :SRI.PRATHEESH.P

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :03/04/2007

 O R D E R
                                 V. RAMKUMAR, J.


                     ````````````````````````````````````````````````````

                              B.A. No. 1991 OF 2007

                     ````````````````````````````````````````````````````

                      Dated this the 3rd day of April, 2007


                                       O R D E R

In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the accused in Crime No.272/07 of Kollam East Police Station for an offence punishable under Sec.498A I.P.C., seeks anticipatory bail.

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

3. Having regard to the nature of the allegations levelled against the petitioner and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions:

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

b. The petitioner shall make himself available for interrogation as and when required by the Investigating Officer.

BA.1991/07 : 2 :

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

              d.     Petitioner   shall   not   commit   any

              offence while on bail.




              e.     Petitioner   shall   surrender   before   the

Magistrate concerned and seek regular bail in the meanwhile.

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.

(V. RAMKUMAR, JUDGE) aks

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