Ajayan vs State Of Kerala Represented By on 7 June, 2011

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Kerala High Court

Ajayan vs State Of Kerala Represented By on 7 June, 2011

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 4158 of 2011()


1. AJAYAN,AGED 31 YEARS,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA REPRESENTED BY
                       ...       Respondent

                For Petitioner  :SRI.AJITH MURALI

                For Respondent  : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :07/06/2011

 O R D E R
                          V. RAMKUMAR, J.
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                  Bail Application No.4158 of 2011
                  - - - - - - - - - - - - - - - -
                          DATE: 07.06.2011

                              O R D E R

In this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is accused No.3 in Crime No.451/2011 of Chengannur Police Station for offences punishable under Secs.395 read with 34 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 30.04.2011.

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, the presumption of innocence until found guilty after trial and the other circumstances of the case etc., I am inclined to grant bail to the petitioner but only from a future date. Accordingly, the petitioner is directed to be released on bail w.e.f 13.06.2011 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.4158/ 2011 2

1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays until the final report is filed.

2. Except for the purpose of complying with Condition No.1, the petitioner shall not enter the limits of Chengannur Police station until further orders to be passed by the court concerned.

3. The petitioner shall not directly or indirectly make any inducement, threat or promise to any person who is acquainted with the facts of the case so as to dissuade him or her from disclosing any information to the court or to the police or to any other person in authority.

4. The petitioner shall make himself available for interrogation as and when required by the Investigating Officer at any time till the filing of the final report.

5. The petitioner shall not establish any contact with any of the witnesses or accused in the case.

6. The petitioner shall not influence or intimidate the prosecution witnesses or the victims nor shall he attempt to tamper with the evidence for the prosecution.

7. The petitioner shall not commit any offence while on bail.

8. The petitioner shall notify to the Court his place of residence before executing the bail bond.

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.

Dated this the 7th day of June, 2011.

V.RAMKUMAR, JUDGE.

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