Kerala High Court
Abdul Nazer vs State Of Kerala on 20 June, 2008
Author: K.Hema
Bench: K.Hema
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 3932 of 2008()
1. ABDUL NAZER, AGED 42 YEARS,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED
... Respondent
For Petitioner :SRI.T.R.RAVI
For Respondent : No Appearance
The Hon'ble MRS. Justice K.HEMA
Dated :20/06/2008
O R D E R
K.HEMA, J.
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B.A.No.3932 of 2008
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Dated this the 20th day of June, 2008
O R D E R
This petition is for bail.
2. The alleged offences are under Sections 420, 120B & 379 of Indian Penal Code. According to prosecution, the petitioner was operating a parallel telephone exchange. It is alleged that by doing so, he has caused loss to the Department and Government. He was arrested on 13.5.2008. He is in custody since then.
3. The petitioner was questioned and the seizure is effected and the petitioner's custody may not be required for further investigation. It is submitted by learned Public Prosecutor that the petitioner could not be arrested for a long time and hence stringent conditions may be imposed while granting bail.
Hence, petitioner is granted bail on the following terms and conditions:
i) Petitioner shall execute a bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below.
ii) Petitioner shall report before the investigating officer on BA.3932/08 2 every Monday and Thursday between 10 AM and 1 PM until further orders.
iii) Petitioner shall not leave limits of the police station within which crime is registered except with previous permission of learned Magistrate.
Petition is allowed.
K.HEMA, JUDGE vgs.