Kerala High Court
Ravi vs State Of Kerala on 26 October, 2010
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 6652 of 2010()
1. RAVI
... Petitioner
Vs
1. STATE OF KERALA
... Respondent
For Petitioner :SRI.C.VALSALAN
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :26/10/2010
O R D E R
V.RAMKUMAR, J.
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Bail Application No.6652 of 2010
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Dated this the 26th day of October, 2010
ORDER
In this Petition filed under Section 439 Cr.P.C. the petitioners who are accused Nos.2, 5 & 6 in Crime No.526 of 2010 of Kollam West Police Station for offences punishable under Sections 454, 461, 380 & 411 read with Section 34 I.P.C., seek their enlargement on bail.
2. I heard the learned counsel for the petitioners and the learned Public Prosecutor.
3. Having regard to the nature of the offences, the duration of judicial custody of the petitioners, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail on each of them executing a bond for Rs. 15,000/- (Rupees fifteen thousand only) with two solvent sureties (each of whom shall furnish solvency certificate for the said amount) each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions:- Bail Appln.No.6652/2010 : 2 :
1. The petitioners shall make themselves available for interrogation as and when required by the investigating officer.
2. The petitioners shall not influence or intimidate the prosecution witnesses nor shall they attempt to tamper with the evidence for the prosecution.
3. The petitioners shall not commit any offence while on bail.
If the petitioners commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled.
This application is allowed as above.
V.RAMKUMAR, JUDGE skj