Kerala High Court
Renoj R.S vs State Of Kerala on 2 September, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday, the 2nd day of September 2022 / 11th Bhadra, 1944
BAIL APPL. NO. 6688 OF 2022
CRIME NO.725/2022 OF KOVALAM POLICE STATION, THIRUVANANTHAPURAM
PETITIONER/2ND ACCUSED:
RENOJ R.S, AGED 18 YEARS, R.S. NIVAS, KEZHOOR, AGRICULTURAL
COLLEGE, KALLIYOOR, THIRUVANANTHAPURAM, PIN - 695522
RESPONDENT/Respondent & Defacto Complainant:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2. XXXXXXXXXX
This Bail application again coming on for orders upon perusing the
petition and this court's order dated 25.08.2022 and upon hearing the
arguments of M/S D.SREENATH, RENOY MOHAN, TEENA MARY THOMAS & SIJO
PATHAPARAMBIL JOSEPH, Advocates for the petitioner, and PUBLIC PROSECUTOR
for R1, the court passed the following:
BECHU KURIAN THOMAS, J.
========================
Bail Application No.6688 of 2022
------------------------------------------------
Dated this the 2nd day of September 2022
ORDER
This is an application seeking regular bail filed under Section 439 of the Code of Criminal Procedure, 1973
2. Since various legal issues have been raised by the learned counsel for the petitioner, considering the detention of the petitioner from 19.07.2022, I am of the view that the circumstances merits the grant of an interim bail.
3. The offences alleged against the petitioner are under Sections 354D, 294(b), 323, 366A, 342, 354, 34 of the Indian Penal Code, 1860 read with Section 6 r/w Section 7, Section 11(V)(iv)(ii) and Sections 12, 14, 15, 16, 17 of the Protection of Children from Sexual Offences Act, 2012, apart from Section 3(2)(v) of the Scheduled Cast's and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 67(B)(b) of the Information technology Act.
4. Since the overt act alleged against the petitioner is only BA No.6688/2022 -: 2 :- slapping of the victim and abusing her using obscene words, I am of the view that the petitioner is entitled to be released on interim bail forth with pending consideration of this bail application.
5. Accordingly, the petitioner shall be released on bail on him executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the Investigating Officer.
Post on 16.09.2022.
BECHU KURIAN THOMAS JUDGE jm/