Benny V.J vs Sub Insepctor Of Police on 16 February, 2011

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Kerala High Court

Benny V.J vs Sub Insepctor Of Police on 16 February, 2011

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 978 of 2011()


1. BENNY V.J., AGED 47 YEARS,
                      ...  Petitioner

                        Vs



1. SUB INSEPCTOR OF POLICE, KOCHIN CUSBA
                       ...       Respondent

                For Petitioner  :SRI.S.SUDHISH KUMAR

                For Respondent  : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :16/02/2011

 O R D E R
                        V. RAMKUMAR, J.
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                      B. A. No. 978 of 2011
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         Dated this the 16th day of February, 2011.

                              O R D E R

In this Petition filed under Section 439 Cr.P.C., the petitioner, who is accused No.2 in Crime No.190 of 2011 of Kochi Cusba Police Station for offences punishable under Sections 454, 461, 380 and 411 read with Section 34 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 02.02.2011.

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 w.e.f 25.02.2011 on his executing a bond for `15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions:

B.A. No. 978/2011 : 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.

V.RAMKUMAR, JUDGE.

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