Kerala High Court
John Joseph vs The State Of Kerala on 13 January, 2015
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.ABRAHAM MATHEW
TUESDAY, THE 13TH DAY OF JANUARY 2015/23RD POUSHA, 1936
Bail Appl..No.191 of 2015
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CRIME NO.254/2014 OF SHOLAYAR POLICE STATION,PALAKKAD DISTRICT.
PETITIONER/ACCUSED NO.2:
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JOHN JOSEPH,S/O.JOSEPH,AGED 30 YEARS,
PUTHAN THARAYIL HOUSE,AROGYAMATHA JUNCTION,
KOTTATHARA VILLAGE,PALAKKAD DISTRICT.
BY ADV. SRI.BABU S. NAIR
RESPONDENTS/STATE & COMPLAINANT:
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1. THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM,KOCHI - 682 031.
2. THE SUB INSPECTOR OF POLICE,
SHOLAYAR POLICE STATION,
PALAKKAD DISTRICT,PIN - 678 581.
BY PUBLIC PROSECUTOR SMT.LALIZA T.Y
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 13-01-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
pk
K. ABRAHAM MATHEW,J.
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Bail application No.191 of 2015
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Dated this the 13th day of January, 2015
O R D E R
Petition filed under Section 439(1) Cr.P.C.
2. Petitioner is the 2nd accused in Crime No.254 of 2014 of Sholayar Police Station registered for the offences under Section 366A IPC, Section 23 of the Juvenile Justice Act and Section s 3(1)(xv), 3(2) (v) of the Scheduled Caste and Schedule Tribes (Prevention of Atrocities) Act.
3. The allegation is that he helped the first accused to sell his child to the other accused. It is submitted that the co-accused has already been granted bail and considering the period of custody, the petitioner may be granted bail.
4. Heard both sides.
5.I think the submission of the learned counsel is reasonable. There is no reason to deny the bail to the petitioner also.
In the result, the application is allowed.
1. The petitioner shall be released on bail on his executing a bond for Rs.25,000/- (Rupees Twenty five thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate B.A. No.191 of 2015 2 concerned.
2. He shall not intimidate or attempt to influence the witnesses.
4. If the petitioner violates any of the above conditions, the court concerned is empowered to cancel the bail in accordance with the law.
Sd/-
K. ABRAHAM MATHEW, JUDGE
//true copy// P.A. To Judge
smv