Kerala High Court
Ajayan @ Ajaylal vs State Of Kerala on 14 January, 2008
Author: R. Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 148 of 2008(A)
1. AJAYAN @ AJAYLAL, S/O.PURUSHOTHAMAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.P.K.SAJEEV
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice R.BASANT
Dated :14/01/2008
O R D E R
R. BASANT, J.
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B.A.No. 148 of 2008
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Dated this the 14th day of January, 2008
O R D E R
Application for regular bail. Petitioner is the second accused. Altogether there are two accused persons. The first accused has already been enlarged on bail. The accused persons face allegations for offences punishable, inter alia, under Sections 420 and 468 I.P.C. The first accused was arrested by the Mathilakam police under suspicious circumstances on 13.11.2007. The premises of the first accused was raided. False/forged documents were available in the premises. The confession of the first accused shows that he, in collusion with the second accused, is engaged in the activity of creating false documents. The crime was transferred to the Palarivattom police station, within the jurisdiction of which the premises of the first accused was situated, from where recovery was effected. The petitioner was arrested on 7.12.2007 and he continues in custody from that date. Investigation is in progress. B.A.No. 148 of 2008 2
2. The learned counsel for the petitioner prays, the learned Prosecutor does not oppose the said prayer and I am satisfied that the petitioner can now be directed to be enlarged on bail, subject to appropriate terms and conditions.
4. In the result:
1) This application is allowed.
2) The petitioner shall be released on bail on the following terms and conditions.
(a) The petitioner shall execute a bond for Rs.1,00,000/-
(Rupees one lakh only) with two solvent sureties each for the like sum to be satisfaction of the learned Magistrate.
(b) He shall make himself available for interrogation before the Investigating Officer on all Mondays and Fridays between 10 a.m. and 12 noon for a period of two months and thereafter as and when directed by the Investigating Officer in writing to do so.
(R. BASANT) Judge tm