Sabeesh vs The State Of Kerala on 21 August, 2019

[Cites 1, Cited by 0]

Kerala High Court

Sabeesh vs The State Of Kerala on 21 August, 2019

Bench: B.Sudheendra Kumar

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

   WEDNESDAY, THE 21ST DAY OF AUGUST 2019 / 30TH SRAVANA, 1941

                    Bail Appl..No.6109 OF 2019

 AGAINST THE ORDER/JUDGMENT IN CRMC 1040/2019 DATED 28-06-2019 OF
             DISTRICT COURT & SESSIONS COURT,THRISSUR

 AGAINST THE ORDER/JUDGMENT IN CRMP 5752/2019 DATED 16-08-2019 OF
          JUDICIAL MAGISTRATE OF FIRST CLASS ,CHAVAKKAD

   CRIME NO.441/2019 OF Vadanappilly Police Station , Thrissur


PETITIONER/S/ACCUSED NO.1:

             SABEESH
             AGED 36 YEARS, S/O GOPI,
             EDAMUTTATH HOUSE, THAMBANKADAVU,
             THALIKKULAM VILLAGE, CHAVAKKAD,
             THRISSUR DISTRICT

             BY ADV. SMT.S.SEETHA

RESPONDENT/S/COMPLAINANT:

             THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM - 682031



             SMT.V.SREEJA,PP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION          ON
21.08.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.6109 OF 2019

                                 2




                           ORDER

The petitioner is the first accused in Crime No. 441 of 2019 of Vadanappilly Police Station, registered for the offence punishable under Section 353 read with Section 34 IPC.

2. The petitioner was arrested on 16.08.2019 and ever since, he has been in custody.

3. Heard

4. The learned Public Prosecutor has submitted that the petitioner has no criminal antecedent. It appears that the major part of the investigation as regards the petitioner is almost complete. Considering the facts and circumstances of the case, including the fact that the petitioner is a first time offender, I am inclined to grant bail to the petitioner.

In the result, this application stands allowed and the petitioner shall be enlarged on bail on condition of the Bail Appl..No.6109 OF 2019 3 petitioner executing a bond for Rs.40,000/- (Rupees Forty Thousand only) with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and subject to the following conditions:

(i) The petitioner shall report before the Investigating Officer on every Saturday between 9.00 a.m. and 11.00 a.m. for three months and thereafter, as and when required by the Investigating Officer for interrogation.

(ii) The petitioner shall not intimidate or influence the witnesses or in any way tamper with the investigation.

(iii) The petitioner shall not get involved in any other offence during the pendency of this case.

Sd/-

B.SUDHEENDRA KUMAR JUDGE RK/21.08.2019

Unlock Advanced Research with PRISMAI

Kerala High Court