Kerala High Court
V.V.Pavithran vs State Of Kerala on 1 October, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
MONDAY, THE 1ST DAY OF OCTOBER 2012/9TH ASWINA 1934
Bail Appl..No. 7036 of 2012 ()
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(CR.NO.1023/2012 OF TALIPARAMBA POLICE STATION)
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PETITIONERS:A76, 83 & 92:
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1. V.V.PAVITHRAN, AGED 46 YEARS (A 76),
S/O.KUNHIKORAN, VELLUVALAPPIL HOUSE, PANNIYOOR AMSOM,
POOMANGALAM DESOM, PANNIYOOR P.O., KANNUR DT.
2. P. CHANDRAN,, AGED 32 YEARS, (A 83),
S/O.KUNHAPPAN, PALAPRAVAN HOUSE,
PANNIYOOR AMSOM DESOM, P.O.PALLIVAYAL, KANNUR DT.
3. K. GOPALAN,, AGED 60 YEARS,
S/O.CHAVINIYAN, KARIYIL HOUSE, ATHIRIYADU,
PANNIYOOR AMSOM, P.O.PANNIYOOR.
BY ADV. SRI.P.NARAYANAN
RESPONDENT:
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STATE OF KERALA,
THROUGH STATION HOUSE OFFICER,
TALIPARAMBA POLICE STATION,
REP. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.V.S.SREEJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 01-10-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
P.BHAVADASAN, J.
---------------------------------------------------- BA No.7036 of 2012
---------------------------------------------------- Dated this the 1st day of October 2012 Order This is an application filed under Section 439 of Cr.PC., by accused Nos.76, 83 and 92 in Crime No.1023/12 of Taliparamba Police Station, for having committed the offences punishable under Sections 143, 147, 148, 283, 332, 353 and 307 r/w 149 IPC. In view of Annexures II and III orders passed by this court in BA Nos.6622/12 and 6444/12 granting bail to accused Nos.24, 27,31,41, 56 to 69, 71 to 75, 82, 93 in the above said crime, there is no reason to deny bail to the petitioners herein. Accordingly, this application is allowed subject to the following conditions :
1. The petitioners shall be released on bail on each of them executing a bond for Rs.25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties each for the like sum each to the satisfaction of the JFCM, Taliparamba.
2. The learned Magistrate shall ensure the identity of the sureties and the veracity of the tax receipts produced by the BA 7036/12 2 sureties, before granting bail to the petitioners.
3. The petitioners shall report before the Investigating Officer on every Thursday between 10 am and 11 am till final report is filed.
4. The petitioners shall not tamper or attempt to tamper with the evidence and influence or try to influence the witnesses.
5. Each of the petitioners shall deposit Rs.1,000/- (Rupees One Thousand only) before the JFCM, Taliparamba.
6. If any of the conditions is violated by any of the petitioners, the bail granted in respect of the said petitioner shall stand cancelled and the JFCM concerned on being satisfied of the said fact, may take such action as available to him in law.
P.Bhavadasan, Judge sta BA 7036/12 3