Kerala High Court
Ajayan vs State Of Kerala on 9 July, 2014
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 9TH DAY OF JULY 2014/18TH ASHADHA, 1936
Bail Appl..No. 5012 of 2014 (B)
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AGAINST THE ORDER IN CRMP 1706/2014 of SESSIONS COURT, PALAKKAD
CRIME NO. 714/2014 OF WADAKKANCHERRY POLICE STATION , PALAKKAD
PETITIONER(S)/PETITIONER/ACCUSED A-1:
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AJAYAN, AGED 24 YEARS
S/O.GUNASEKHARAN, NELLIKODU KARA, CHULANUR
PALAKKAD.
BY ADV. SRI.K.ANAND
RESPONDENT(S)/STATE & COMPLAINANT:
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM-682031.
2. THE SUB INSPECTOR OF POLICE,
VADAKKENCHERRY POLICE STATION
PALAKKAD DISTRICT-678101.
BY PUBLIC PROSECUTOR SRI.RAJESH VIJAYAN
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 09-07-2014,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
JJJ
K. ABRAHAM MATHEW, J.
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B.A. No. 5012 of 2014
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Dated this the 9th day of July, 2014
O R D E R
Petition filed under Section 438 Cr.P.C.
2. The petitioner is the 1st accused in Crime No. 714/2014 of Vadakkancherry Police Station, which has been registered for offences under sections 294(b), 323, 341, 354B, 447 and 506 IPC.
3. The allegation against him is that he, along with co-accused, trespassed into the residential premises of the 1st informant, assaulted her, outraged her modesty and threatened to cause her death.
4. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
5. One of the allegations against the petitioner is that he pulled the 1st informant by her saree and slapped her. The other offences are very minor. They are relatives B.A. No. 5012 of 2014 -2- and neighbours. Having regard to these facts it appears that it is proper to grant the prayer of the petitioner.
6. In the result, this application is allowed. i. The petitioner shall be released on bail on his executing a bond for Rs.25,000/- (Rupees Twenty Five thousand only) with two solvent sureties each for the like sum if he is arrested by the Police in connection with this case.
ii. He shall appear before the Investigating Officer for interrogation if he is so required by him in writing.
iii. He shall not destroy or tamper with evidence.
iv. He shall not harass the defacto complainant or her relatives. B.A. No. 5012 of 2014 -3- This order is not applicable if the petitioner chooses to surrender before the Magistrate concerned and in such case the learned Magistrate may take appropriate action in accordance with the law.
Sd/-
K. ABRAHAM MATHEW, JUDGE //True Copy// P.A. to Judge jjj