V.A.Subair vs The State Of Kerala on 13 May, 2008

[Cites 4, Cited by 3]

Kerala High Court

V.A.Subair vs The State Of Kerala on 13 May, 2008

Bench: V.K.Mohanan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 3059 of 2008()


1. V.A.SUBAIR,AGED 41,
                      ...  Petitioner
2. ABDUL RAZAK,AGED 78,
3. KHADEEJA BEEVI,AGED 70,

                        Vs



1. THE STATE OF KERALA,
                       ...       Respondent

2. THE SUB INSPECTOR OF POLICE,

                For Petitioner  :SRI.E.S.ASHRAF

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice V.K.MOHANAN

 Dated :13/05/2008

 O R D E R
                    V.K. MOHANAN, J.
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          Bail Application No.3059 of 2008
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         Dated this the 13th day of May, 2008.

                          O R D E R

In this Petition filed under Sec. 438 Cr.P.C. the petitioners who are the accused in Crime No.238/2008 of Keezhvaipur Police Station in Pathanamthitta District for offences punishable under Secs.498A, 323 and 34 I.P.C., seek anticipatory bail.

2. I heard the learned counsel for the petitioners and the learned Public Prosecutor.

3. Having regard to the nature of the allegations levelled against the petitioners and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs.25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties each for the B.A.No.3059 of 2008 -:2:- like amount to the satisfaction of the said officer and subject to the following conditions:

1. Petitioners shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

2. The petitioners shall make themselves available for interrogation as and when required by the Investigating Officer.

3. The petitioners shall not influence or intimidate the prosecution witnesses nor shall they attempt to tamper with the evidence for the prosecution.

4. Petitioners shall not commit any offence while on bail.

5. Petitioners shall surrender before the Magistrate concerned and seek regular bail in the meanwhile.

If the petitioners commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled.

This application is allowed as above.





                                         V.K.MOHANAN,

Mbs/                                              JUDGE.

B.A.No.3059 of 2008
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