Kerala High Court
Ganesan vs State Of Kerala on 25 August, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
FRIDAY, THE 25TH DAY OF AUGUST 2017/3RD BHADRA, 1939
Bail Appl..No. 6026 of 2017 ()
-------------------------------
CRIME NO.437/2017 OF PALODE POLICE STATION,
THIRUVANANTHAPURAM DISTRICT.
.....
PETITIONERS/ACCUSED:
--------------------
1. GANESAN, AGED 39 YEARS,
S/O.SANKARAMANNYATHEVAR,
DOOR NO.BA 36, VENKADESAPURAM,
VENKADESWARA DESOM, KADANAGANERY VILLAGE,
THIRUNELVELI DISTRICT, TAMIL NADU STATE.
2. MAHALINGAM, AGED 35 YEARS, S/O.KRISHNAN,
DOOR NO.328, INDIRA COLONY, KADAPAKULAM,
PERIMKOTTOOR DESOM, SAKARANCOIL VILLAGE.
3. MUHAMMED SHERIEF, AGED 30 YEARS,
S/O.ABDUL KABEER, JOSEPH HOUSE,
DOOR NO.SN 95/27, NEAR NEW BUS STAND,
NAGERCOIL VILLAGE, THIRUNELVELI DISTRICT,
TAMIL NADU STATE.
BY ADV. SRI.LATHEESH SEBASTIAN
RESPONDENTS/STATE & COMPLAINANT:
--------------------------------
1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. THE SUB INSPECTOR OF POLICE,
PALODE POLICE STATION,
THIRUVANANTHAPURAM DISTRICT.
BY PUBLIC PROSECUTOR SRI.S.SAJJU
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 25-08-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
SUNIL THOMAS, J.
-------------------------------------------
B. A. No. 6026 of 2017
-------------------------------------------
Dated this the 25th day of August, 2017
O R D E R
The petitioners are the accused in Crime No.437/2017 of Palode Police Station, Thiruvananthapuram for offences punishable under Sections 489 B and 34 of IPC.
2. It is alleged by the prosecution that, on 09.04.2017 the petitioners who belong to Tamil Nadu came to Kerala in a car and gave counterfeit note of 2,000/- at a shop. They repeated this act in another shop, on the same day from where they were arrested. Their formal arrest in this case was recorded much later. They are in custody since then. They seek bail.
3. It was submitted by the learned Public Prosecutor that, after investigation final report was laid and the matter is now pending as S.C. No.960/2017. The charge was filed on 14.05.2017.
4. It seems that the petitioners were granted bail in the connected case. The investigation has not led to any larger conspiracy. Having considered these facts, I am inclined to grant bail to the petitioners.
B. A. No. 6026 of 2017 2
Hence, the bail application is allowed on the following conditions:
(i) Each of the petitioner shall execute a bond for a sum of 50,000/- (Rupees fifty thousand only) with two sureties for the like sum each to the satisfaction of the jurisdictional Court. While executing the bond, the court below shall ensure that the address given by the petitioners is their correct address. The sureties shall either be persons belonging to Kerala or having assets in Kerala.
(ii) They shall appear before the Investigating Officer as and when called for.
(iii) They shall not threaten, coerce or intimidate the defacto complainant and the witnesses nor shall he interfere in the process of investigation.
(iv) They shall not get involved in any other identical offences.
Sd/-
SUNIL THOMAS, JUDGE.
/true copy/ P. A. to Judge Pn