Kuravan Narayanan vs State Of Kerala Represented By on 19 May, 2008

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Kerala High Court

Kuravan Narayanan vs State Of Kerala Represented By on 19 May, 2008

Bench: Harun-Ul-Rashid

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 3064 of 2008()


1. KURAVAN NARAYANAN , S/O.KRISHNAN,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA REPRESENTED BY
                       ...       Respondent

2. IRIKKUR POLICE STATION REPRESENTED BY

                For Petitioner  :SRI.K.RAJESH SUKUMARAN

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice HARUN-UL-RASHID

 Dated :19/05/2008

 O R D E R
                           HARUN-UL-RASHID, J.
                    ----------------------------------------------
                BAIL APPLICATION NO. 3064 OF 2008
                    ----------------------------------------------

                    Dated this the 19th day of May, 2008

                                    O R D E R

Application for anticipatory bail. The petitioner is the second accused in Crime No. 47 of 2008 of Irikkur Police Station registered alleging offences punishable under Sections 420 and 120 B read with Section 34 I.P.C. The first accused, co-accused of the petitioner, was granted anticipatory bail by order dated 16.4.2008 in B.A. No.2326 of 2008.

2. 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 other circumstances of the case, I am satisfied that this is a fit case for grant of anticipatory bail. 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.25,000/- ( Rupees Twenty-five thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the B.A.NO.3064/2008 2 following conditions:

1. Petitioner shall report before the Investigating Officer between 10 a.m. and 1 p.m. on all Mondays.

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

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

4. Petitioner shall not commit any offence while on bail.

5. Petitioner shall surrender before the Magistrate concerned and seek regular bail in the meanwhile.

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

The application is allowed as above.

(HARUN-UL-RASHID, JUDGE) sp/ B.A.NO.3064/2008 3

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