Basheer vs State Of Kerala on 11 March, 2009

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Kerala High Court

Basheer vs State Of Kerala on 11 March, 2009

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 897 of 2009()


1. BASHEER, S/O.SHAHUL HAMEED,AMMENMANZIL,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REP BY P.PROSECUTOR,
                       ...       Respondent

2. STATION HOUSE OFFICER,KOTTARAKKARA

                For Petitioner  :SRI.ALEXANDER GEORGE

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :11/03/2009

 O R D E R
                          V. RAMKUMAR, J.
                     - - - - - - - - - - - - - - - - -
               Bail Application No. 897 of 2009
                      - - - - - - - - - - - - - - - -
          Dated this the 11th day of March, 2009.

                              O R D E R

In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the 2nd accused in Crime No. 208 of 2009 of Kottarakkara Police Station for offences punishable under Sections 454, 380 and 461 r/w Section 34 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 10.02.2009.

2. I heard the learned counsel for the petitioner and the learned Public Prosecutor.

3. Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner, the present stage of investigation of the case 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 with effect from 17.03.2009 on his 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-I, Kottarakkara and subject to the following conditions: B.A. No.897/2009 : 2 :

1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

2. The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.

3.. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

4. The petitioner shall not commit any offence while on bail.

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.

Dated this the 11th day of March, 2009.

V.RAMKUMAR, JUDGE.

rv B.A. No.897/2009 : 3 :

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