Kerala High Court
Shanu T. Hameed vs State Of Kerala on 12 December, 2006
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 7072 of 2006()
1. SHANU T. HAMEED, AGED 29 YEARS,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.R.REJI
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :12/12/2006
O R D E R
V. RAMKUMAR, J.
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BAIL APPLICATION NO. 7072 OF 2006
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DATED THIS THE 12TH DAY OF DECEMBER, 2006
O R D E R
In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Crime No.730/06 of Changanassery Police Station for an offence punishable under Section 302 IPC, seeks his enlargement on bail.
2. I heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. Even though the learned Public Prosecutor opposed the application, having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his/her executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.,Changanassery and subject to the following conditions:
1. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.
2. The petitioner shall not commit any offence while on bail.
B.A.NO.7072/06 Page numbers If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled.
This application is allowed as above.
V.RAMKUMAR, JUDGE.
dsn