Kerala High Court
Pathumma Beevi vs State Of Kerala
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
FRIDAY, THE 12TH DAY OF SEPTEMBER 2014/21ST BHADRA, 1936
Bail Appl..No. 6462 of 2014
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CRIME NO. 564/2014 OF PALLICKAL POLICE STATION , THIRUVANANTHAPURAM
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PETITIONER / 2ND ACCUSED :
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PATHUMMA BEEVI, AGED 67 YEARS,
D/O.SAINABA BEEVI @ SAINAM BEEVI,
KUNNUMPURATHU VEEDU, NAMBANKONAM,
VETTAKATTUKONAM DESOM, MADAVOOR VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SRI.LATHEESH SEBASTIAN
RESPONDENTS / STATE / COMPLAINANT :
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. THE DEPUTY SUPERINTENDENT OF POLICE,
ATTINGAL, THIRUVANANTHAPURAM DISTRICT - 695 101.
3. SUB INSPECTOR OF POLICE,
PALLICKAL POLICE STATION,
THIRUVANANTHAPURAM DISTRICT - 695 041.
BY PUBLIC PROSECUTOR SRI.ROY THOMAS
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 12-09-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Msd.
A. HARIPRASAD, J.
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B.A No. 6462 of 2014
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Dated this the 12th day of September
2014
O R D E R
Second accused in Crime No. 564 of 2014 of Pallickal Police Station registered under Section 498 A and 306 IPC is the petitioner. Prosecution case is as follows. First accused married the deceased. The martial life of the deceased was miserable on account of the harassment meted out by the accused on the deceased. On 24.6.2014, at 5.30 P.M the deceased, who was the daughter in law of the petitioner, consumed poison and she succumbed to it from a hospital.
2. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. The learned counsel for the petitioner submitted that she is innocent of all accusations. Besides, the investigation in this case has advanced to a considerable extent. The learned Public Prosecutor opposed the bail application submitting that the investigation is not over in this matter. Fact remains that the petitioner was arrested on 19.8.2014.
4. Considering the stage of investigation and also the fact that first accused has already been released on bail, I grant bail to the petitioner with following conditions.
1. The petitioner shall be released on bail in the event of executing a bond for Rs.25,000/- (Rupees Twenty Five thousand only) with two solvent sureties for the like sum to the satisfaction of the court below.
2. The sureties shall produce documents to establish their identity and solvency.
3. The petitioner shall appear before the Investigating Officer on all Wednesdays between 10.00 am and 11.00 am until final report is filed.
4. She shall not interfere with the investigation or meddle with the witnesses.
5. The petitioner shall surrender her passport if any. If she does not have a passport, she shall file an affidavit before the lower court stating that fact.
A. HARIPRASAD, JUDGE