Kerala High Court
Ajayan vs State Of Kerala on 25 May, 2021
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY, THE 25TH DAY OF MAY 2021 / 4TH JYAISHTA, 1943
BAIL APPL. NO. 1594 OF 2021
Crime No.324/2020/CB/IDK/R/2020 of Crime Branch, Idukki
PETITIONER/S:
AJAYAN
0
AGED 36 YEARS
PALAYEKKAD VEEDU, MUKKANNITHAZHAM BHAGAM,
KOMMERIKKARA, KOZHIKODE TALUK
KOZHIKODE, PIN - 673007
BY ADV J.R.PREM NAVAZ
RESPONDENT/S:
STATE OF KERALA
0
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA
ERNAKULAM, PIN - 682031
BY ADV PUBLIC PROSECUTOR
OTHER PRESENT:
SMT.V.SREEJA,PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.05.2021, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY, THE 25TH DAY OF MAY 2021 / 4TH JYAISHTA, 1943
BAIL APPL. NO. 1400 OF 2021
Crime No.324/2020/CB/IDK/R/2020 of Crime Branch, Idukki
PETITIONER/S:
AJMAL ZAKIR
0
AGED 30 YEARS
S.O. MUHAMMED ZAKIR,
MUNDACKAL HOUSE,
THODUPUZHA EAST P.O.,
IDUKKI, PIN - 685585
BY ADVS.
S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
SRI.V.VINAY
SRI.K.ANAND (A-1921)
RESPONDENT/S:
STATE OF KERALA
0
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA
ERNAKULAM, PIN - 682031
BY ADV PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.05.2021, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY, THE 25TH DAY OF MAY 2021 / 4TH JYAISHTA, 1943
BAIL APPL. NO. 1596 OF 2021
Crime No.324/2020/CB/IDK/R/2020 of Crime Branch, Idukki
PETITIONER/S:
SALMAN
0
AGED 38 YEARS
MIHRAJ MANZIL HOUSE, PRUMUGHAM BHAGOM, PERUMUGHAM
KARA, FAROK VILLAGE
KOZHIKODE, PIN - 673631
BY ADVS.
SRI.P.VIJAYA BHANU (SR.)
SRI.P.M.RAFIQ
SRI.M.REVIKRISHNAN
SRI.VIPIN NARAYAN
SRUTHY N. BHAT
SRI.V.C.SARATH
SRI.AJEESH K.SASI
SMT.POOJA PANKAJ
RESPONDENT/S:
STATE OF KERALA
0
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA
ERNAKULAM, PIN - 682031
BY ADV PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.05.2021, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY, THE 25TH DAY OF MAY 2021 / 4TH JYAISHTA, 1943
BAIL APPL. NO. 2186 OF 2021
PETITIONER/S:
MEHAR SHERIM K
0
AGED 26 YEARS
KORAMBILAKKAL HOUSE, COLLEGE ROAD BHAGOM,
PALLIKKAL KARA, THIROORANGADI, MALAPPURAM
DISTRICT, PIN - 676306
BY ADV K.MOHANAKANNAN
RESPONDENT/S:
STATE OF KERALA
0
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA
ERNAKULAM, PIN - 682031
BY ADV PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.05.2021, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021
-5-
ORDER
The petitioners are accused in Crime No.324/2020/CB/IDK/R/2020 of Crime Branch, Idukki. The offences alleged are punishable under Sections 20(b)(ii)A, 22(a)(b)(c), 27 and 29 of NDPS Act.
2. Heard.
3. The petitioner in B.A.No.1400/2021 was arrested on 21.12.2020 and the other petitioners were arrested on 20.12.2020 and ever since they have been in custody.
4. The learned Advocates have requested to treat these Bail Applications as applications for interim bail due to the pandemic situation. The learned Public Prosecutor has, on instruction, submitted BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021 -6- that she has no serious objection in granting bail to the petitioners for a period of one month due to the present pandamic situation prevailing in State of Kerala. A report has been received by the learned Public Prosecutor from the Jail Authorities stating that 60 inmates out of a total inmates of 115 are suffering from COVID-19 disease. Considering the facts and circumstances, including the submission of the learned Public Prosecutor, I am inclined to grant bail to the petitioners till 25.06.2021 on condition of each of the petitioners executing a bond for Rs.50,000/- (Rupees fifty thousand only) each with two solvent sureties each, each for the like sum BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021 -7- to the satisfaction of the Jurisdictional Court and subject to the following further conditions:-
i. The petitioners shall not leave their residential house during the period of bail.
ii. The petitioners shall not intimidate or influence the witnesses or in any way tamper with the investigation. iii. The petitioners shall report back to the jail concerned before 5 p.m. on 25.06.2021.
It is ordered accordingly. With the above directions, these bail applications stand disposed of.
Needless to state that if the BAIL APPL. Nos. 1400, 1594, 1596 and 2186 OF 2021 -8- petitioners fail to comply with any of the above said conditions, the Investigating Officer shall be at liberty to arrest the petitioners in accordance with law without any reference to this Court.
Sd/-
B. SUDHEENDRA KUMAR, JUDGE STK