Sajeevu vs The State Of Kerala on 10 July, 2019

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Kerala High Court

Sajeevu vs The State Of Kerala on 10 July, 2019

Bench: B.Sudheendra Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

       THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 WEDNESDAY, THE 10TH DAY OF JULY 2019 / 19TH ASHADHA, 1941

                Bail Appl..No.4955 of 2019

  AGAINST THE ORDER/JUDGMENT IN MP 4667/2019 of JUDICIAL
  MAGISTRATE OF FIRST CLASS ,CHAVAKKAD DATED 03-07-2019

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

PETITIONER/ACCUSED NO.3:

           SAJEEVU
           AGED 42 YEARS
           S/O. CHANDRASEKHARAN,
           PATTATH HOUSE, 10TH STONE DESOM,
           THALIKKULAM VILLAGE, CHAVAKKAD,
           THRISSUR DISTRICT

           BY ADVS.
           SRI.P.K.VARGHESE
           SMT.S.SEETHA


RESPONDENT/COMPLAINANT:

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

           SMT.V.SREEJA,PUBLIC PROSECUTOR


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
10.07.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                              -2-

Bail Appl..No.4955 of 2019


                        ORDER

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

2. The petitioner was arrested on 01.07.2019 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 has no criminal antecedent, I am inclined to grant bail to the petitioner. In the result, this application stands allowed and -3- Bail Appl..No.4955 of 2019 the petitioner shall be enlarged on bail, on condition of the petitioner executing a bond for Rs.30,000/- (Rupees thirty thousand only), with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and subject to the following further conditions:-

1. The petitioner shall report before the Investigating Officer as and when required by the Investigating Officer for interrogation.

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

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

Sd/-

B.SUDHEENDRA KUMAR JUDGE Nkr/10.07.19

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