Abdullakunji.K.Z vs S.H.O on 13 July, 2007

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Kerala High Court

Abdullakunji.K.Z vs S.H.O on 13 July, 2007

Bench: R.Basant

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl No. 4243 of 2007()


1. ABDULLAKUNJI.K.Z., K.M.HOUSE,
                      ...  Petitioner

                        Vs



1. S.H.O, KASARAGOD POLICE STATION,
                       ...       Respondent

                For Petitioner  :SRI.IMTHIYAZ AHAMED

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice R.BASANT

 Dated :13/07/2007

 O R D E R
                                   R.BASANT, J

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                             B.A.No.4243 of 2007

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                     Dated this the 13th day of July, 2007


                                      ORDER

Application for regular bail. The petitioner, a married person who aged about 26 years is alleged to have committed rape on an unmarried girl aged about 18 years. He allegedly call her over mobile phone and took her from Kasargod to Kozhikode. There at a lodge, he is alleged to have committed rape on her on 16.5.07. The complaint was filed on 19.5.07. The petitioner was arrested on 20.05.07 and he continues in custody from that date.

2. The learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that in the facts and circumstances indicated above, regular bail can be granted to the petitioner subject to appropriate conditions.

3. In the result, this petition is allowed. The petitioner shall be released on bail on the following terms and conditions:

i) He shall execute a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.

B.A.No.4243 of 2007 2

ii) The petitioner shall make himself available for interrogation before the Investigating Officer between 10 a.m and 12 noon on all Mondays and Fridays, for a period of three months. Thereafter, he shall make himself available for interrogation as and when directed by the investigating officer in writing to do so.

iii) The petitioner shall not enter the jurisdiction of Kozhikode Police Station for a period of one month from the date of his release.

(R.BASANT, JUDGE) sj /TRUE COPY/ P.A.TO JUDGE

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