Kerala High Court
Annadura @ Sivappa Gouda vs State Of Kerala on 14 June, 2011
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 4378 of 2011()
1. ANNADURA @ SIVAPPA GOUDA,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED
... Respondent
For Petitioner :SRI.DILIP J. AKKARA
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :14/06/2011
O R D E R
V. RAMKUMAR, J.
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Bail Appln.No.4378 of 2011
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Dated this the 14th day of June, 2011
ORDER
Petitioner, who is accused No.2 in Crime No.209 of 2006 of Anthikkad Police Station for offences punishable under Sections 457, 461, 380 & 411 read with Section 34 I.P.C., seeks his enlargement on bail. The occurrence took place on 28/05/2006. The petitioner was arrested on 29/09/2009.
2. The learned Public Prosecutor opposed the application contending inter alia that the petitioner who belongs to Tamil Nadu is involved in the theft committed in the year 2006 comprising 16.42 Kgs. of gold ornaments and cash altogether worth Rupees One Crore fifty two lakhs and sixty two thousand and the final report has also been filed and the trial of the case is about to commence in C.C.No.1303 of 2010 before the Judicial Magistrate of the First Class-II, Thrissur.
3. Having regard to the gravity of the offences, nature of the allegations levelled against the petitioner, the relative conduct of the parties, the extent of the injury sustained, the propensities of the petitioner, the sentiments of the near relatives of the victim and the other facts and Bail Appln.No.4378/2011 : 2 : circumstances of the case, I am of the view that 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.
4. The learned Magistrate shall make every endeavour to expedite the disposal of the above C.C. case.
This petition is accordingly dismissed. Dated this the 14th day of June, 2011.
V.RAMKUMAR, JUDGE.
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