Biju vs State Of Kerala on 6 February, 2019

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Kerala High Court

Biju vs State Of Kerala on 6 February, 2019

Bench: Sunil Thomas

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY,THE 06TH DAY OF FEBRUARY 2019 / 17TH MAGHA, 1940

                      Bail Appl..No. 704 of 2019

AGAINST THE ORDER/JUDGMENT IN CMP 124/2019 of JUDICIAL MAGISTRATE
                 OF FIRST CLASS -III, TRIVANDRUM

         CRIME NO. 47/2019 OF Cantonment Police Station ,
                        Thiruvananthapuram


PETITIONER/ACCUSED:

             BIJU,
             AGED 40 YEARS
             S/O CHANDRAN,
             KAITHAMKUZHY VEEDU,
             NEAR CSI CHURCH,
             MUKKAMPALAMOODU,
             KAITHAMKUZHY DESOM,
             KURUVILANCHI WARD,
             VILAPPIL VILLAGE,
             THIRUVANANTHAPURAM.

             BY ADV. SRI.G.SUDHEER


RESPONDENT/COMPLAINANT:

             STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM



OTHER PRESENT:
             PP S SAJJU


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 06.02.2019,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 B.A.704/19
                                         2




                                     ORDER

Petitioner herein is the sole accused in Crime No.47 of 2019 of Cantonment Police Station for offences punishable under sections 353 and 153 of the Indian Penal Code.

2. It is alleged that the petitioner herein, who was supporting a protest conducted by an organization on that day, pelted stones at the Satyagraha panthal conducted by members of another political party. When the police intervened, he allegedly obstructed the police and pushed police constable to one side. He was arrested and is in custody since that date. He seeks bail.

3. Petitioner herein has no criminal antecedent. No other person is seen injured. Considering the progress made in the investigation, I am inclined to grant bail to the petitioner herein subject to the following conditions.

(i) Petitioner herein shall be released on bail on he executing a bond for a sum of Rs.40,000/- (Rupees forty thousand only) with two sureties for the like sum each to the satisfaction of the jurisdictional Court.

(ii) He shall appear before the investigating officer as and when called for.

B.A.704/19 3

(iii) He shall not get involved in any other identical offences.

Bail application is allowed as above.

Sd/-

SUNIL THOMAS JUDGE

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