Kerala High Court
Kuttan @ Kavara Kuttan vs State Of Kerala on 29 May, 2007
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 3084 of 2007()
1. KUTTAN @ KAVARA KUTTAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.M.C.JOHN
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :29/05/2007
O R D E R
V. RAMKUMAR, J.
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Bail Application NO.3084/2007
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DATED:29-5-2007
O R D E R
Petitioner who is the accused in Crime No.170/2007 of Peramangalam Police Station for offences punishable under Sections 452 and 307 IPC seeks his enlargement on bail. Petitioner was arrested on 23.4.2007.
2. The application was opposed on behalf of the prosecution.
3. Having regard to the nature of the offences, the duration of judicial custody of the petitioner, the present stage of investigation of the case and the other circumstances of the case, if the petitioner is released on bail, he will definitely influence and intimidate the prosecution witnesses. There is also the likelihood of the petitioner making himself scarce and fleeing from justice. I am, therefore, not inclined to grant bail to the petitioner at this stage.
This application is accordingly dismissed.
V.RAMKUMAR, JUDGE mrcs