B.A. Faslul Rahiman vs State Of Kerala on 9 February, 2007

[Cites 1, Cited by 4]

Kerala High Court

B.A. Faslul Rahiman vs State Of Kerala on 9 February, 2007

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 790 of 2007()


1. B.A. FASLUL RAHIMAN,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REPRESENTED BY
                       ...       Respondent

                For Petitioner  :SRI.K.K.MOHAMED RAVUF

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :09/02/2007

 O R D E R
                                        V. RAMKUMAR, J.

                              ---------------------------------------------

                                      B. A. No. 790 of 2007

                               ---------------------------------------------

                                 DATED: FEBRUARY 9, 2007


                                             O R D E R

Petitioner who is the 1st accused in Crime No.110/2007 of Kasaragod Police Station for offences punishable under Secs.143, 147, 148, 341, 332 and 308 read with sec.149 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 1.2.2007.

2. 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 of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 12.2.2007 on his executing a bond for Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-I, Kasaragod,and subject to the following conditions:-

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

2. The petitioner shall make himself available for interrogation as and when required by the police till the filing of the final report.

3. The petitioner shall not influence or intimidate the prosecution Bail A.No.790/2007 -:2:- witnesses nor shall he attempt to tamper with the evidence for the prosecution.

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

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.

V.RAMKUMAR, JUDGE.

mt/-

Unlock Advanced Research with PRISMAI

Kerala High Court