Kerala High Court
Dated This The 25Th Day Of March vs Unknown on 25 March, 2013
Author: S.S.Satheesachandran
Bench: S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.S.SATHEESACHANDRAN
MONDAY, THE 25TH DAY OF MARCH 2013/4TH CHAITHRA 1935
Bail Appl..No. 1832 of 2013 ()
-------------------------------
(CRIME NO. NOT KNOWN)
PEPTITIONER/ACCUSED :
----------------------------------
SATHCHITH RAJ K.R. AGED 19 YEARS
S/O. T.RADHA, KIMARU VILAYIL SACHU'S, KOMALLUR P.O.
KARIMULAKKAL MURI, CHUNAKKARA, MAVELIKKARA
ALAPPUZHA DISTRICT, PIN-690 101.
BY ADV. SRI.PEEYUS A.KOTTAM
RESPONDENT(S)/STATE/COMPLAINANTS :
-----------------------------------------------------------
1. STATE OF KERALA
REPRESENTED BY CIRCLE INSPECTOR OF POLICE
MAVELIKKARA, REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682 031.
2. SUB INSPECTOR OF POLICE
VALLIKUNNAM POLICE STATION
ALAPPUZHA DISTRICT-690 501.
R BY PUBLIC PROSECUTOR SMT. KOCHUMOL KODUVATH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 20/3/2013 THE COURT ON 25-03-2013 PASSED THE
FOLLOWING:
BP
S.S.SATHEESACHANDRAN,J.
================================
B.A.1832 OF 2013
================================
Dated this the 25th day of March,2013
ORDER
The above petition has been filed under section 438 of the Code of Criminal Procedure, for short the Code.
2. Petitioner apprehending his arrest, after being implicated as an accused in Crime 160/2013 of Vallikunnam Police Station, has filed the above application seeking pre-arrest bail.
3. The above crime was registered for offences punishable under sections 365, 394, 506(ii) read with section 34 of Indian Penal Code and section 27(2) of Arms Act recording the statement of de facto complainant, an Engineering College student. The gist of the case is that when de facto complainant with B.A.1832/2013 2 petitioner was riding in a motor bike to a college hostel, at about 3 p.m on 9.2.2013, at a place close to the college in Kattachira, their bike was intercepted and blocked by a motor car. One among the occupants of that car took away the motor bike, after forcefully collecting the mobile phone of his companion-petitioner herein. Petitioner and his companion were directed to follow them. They went over to that place as demanded with another, who being informed came in his bike. Petitioner was informed by his interceptors that they had been engaged to abduct him. If petitioner paid them Rs.60,000/- they would not carry out that contract, and for security of such payment they demanded his bike. Petitioner's motor bike was arranged to be taken by them as security for the sum demanded. He was also threatened that if information is given to police his limbs would be chopped off. Petitioner, later, informed his family members when the threat and demand for money was repeated over phone next day. Police was informed, B.A.1832/2013 3 and recording his statement, the crime was registered.
4. Investigation of the crime led to arrest of five accused persons. Some among them college students having previous acquaintance with petitioner. Investigation of crime conducted by Sub Inspector of Police was later taken over by the Circle Inspector of Police as grave offence of dacoity was disclosed.
5. After investigation was taken over by the Circle Inspector of Police, petitioner, who was the rider and companion in the motor bike with de facto complainant when the incident took place, is sought to be implicated as co-accused in the crime since that investigating officer has animosity and grudge towards his mother, a practising advocate since she has given some complaints against that Police Officer, is his case to seek the discretionary relief of pre-arrest bail.
6. Learned counsel for petitioner relying on some Annexures produced with the petition contended B.A.1832/2013 4 that petitioner's mother, an advocate, has given several complaints against the Police Officer who is investigating the crime. He has interfered in civil disputes and on such occasion on behalf of her client she issued a notice and also took the matter with higher authorities. Information collected under the 'Right to Information Act', as evidenced by A4, disclose, according to counsel, that a memo was issued to that Police Officer. On a subsequent occasion also that Police Officer misbehaved to petitioner's mother, in respect of which also complaints were filed before various forums, which, according to counsel are pending consideration. On account of the aforesaid circumstances, petitioner, her son, is sought to be falsely implicated as co- accused in the crime, purportedly based on confession statement recorded from one among the accused imputing his complicity in the incident. Petitioner, a college student, is sought to be implicated falsely in the crime on account of the animosity of investigating B.A.1832/2013 5 officer towards his mother, who a lawyer has discharged only her duties in filing complaints against the misconduct of such officer, is the submission of counsel to urge for granting the petitioner anticipatory bail.
7. The application is opposed by learned Public Prosecutor submitting that the materials gathered by investigating agency disclose complicity of petitioner in the offences imputed in the crime.
8. Case Diary has been produced for my perusal. Perusing the Case Diary with reference to the submissions made by counsel for petitioner and also learned Public Prosecutor I find that the circumstances presented by petitioner to urge that he is being falsely implicated in the crime on account of animosity of investigating officer towards his mother cannot be given unmerited consideration though such a version is sought to be supported by producing some annexures. Since the case is under investigation I find it B.A.1832/2013 6 inappropriate to dilate upon the materials gathered by Investigating Agency in the crime. However, what is noticed from the materials gathered is that after the riders in the motor bike, the de facto complainant and petitioner, were intercepted mobile phone of petitioner and motor bike which belonged to petitioner were taken away by their interceptors. Later the de facto complainant was contacted by one among the culprits from the mobile phone of petitioner and, then, both of them, after summoning one of their friends who came in a bike, went to the spot fixed by their interceptors, who waited for them. Then the demand for money was made to the de facto complainant presenting a case that there was already a contract for his abduction from someone else. Investigation over the call details of petitioner's mobile phone and that of first accused arrested revealed that they have made a number of calls earlier to the incident. Petitioner has not disclosed his acquaintance or identity of first accused to de facto complainant B.A.1832/2013 7 or police. The first accused, it is stated, has disclosed complicity of petitioner in the crime. It is seen that even before the investigation was taken over by present investigating officer offence of dacoity under Section 395 I.P.C was added in the crime since the investigation revealed that Vishnu, friend of de facto complainant and petitioner, who was called over phone after incident, and, who went with them to meet the abductors was also a party to the crime. Complicity of petitioner being disclosed in investigation he has now been implicated as the sixth accused in the crime. At that stage, petitioner has approached this court seeking pre arrest bail setting forth a case that on account of the animosity towards his mother investigating officer is proceeding for his arrest falsely implicating him in the crime. Considering the materials gathered by investigating agency, as disclosed by the Case Diary, I find sufficient reason to suspect complicity of petitioner with the other accused in B.A.1832/2013 8 the offences imputed in the crime. When that be so, petitioner is not entitled to the discretionary relief of pre-arrest bail.
Petition is dismissed.
Sd/-
S.S.SATHEESACHANDRAN JUDGE /true copy/ P.S. To Judge tpl/-
M.SASIDHARAN NAMBIAR, J.
---------------------
W.P.(C).NO. /06
---------------------
JUDGMENT tpl/-
M.SASIDHARAN NAMBIAR, J.
---------------------
W.P.(C).NO. /06
---------------------
JUDGMENT SEPTEMBER,2006