Kerala High Court
Adarsh vs State Of Kerala on 19 April, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 19TH DAY OF APRIL 2022 / 29TH CHAITHRA, 1944
BAIL APPL. NO. 2720 OF 2022
CRIME NO.10/22 OF ANCHAL POLICE STATION
PETITIONER/5TH ACCUSED:
ADARSH
AGED 19 YEARS
S/O BIJU K,
ASHOKA VILASAM, AGASTHYAKODE,
ANCHAL P.O, ANCHAL VILLAGE,
KOLLAM DISTRICT., PIN - 691509
BY ADV R.SURAJ KUMAR
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
SRI RENJITH GEORGE-SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
19.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.No.2720/2022
-:2:-
ORDER
Dated this the 19th day of April, 2022 This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.
2. The petitioner is the accused No.5 in Crime No.10/2022 of Anchal Police Station. The offences alleged are under Sections 294(b), 323, 324, 341, 326, 427, 447 and 308 r/w 34 of IPC.
3. The prosecution case in short is that the petitioner along with the remaining accused in furtherance of their common intention to commit culpable homicide wrongfully restrained the de facto complainant near Parakkadu Hospital on 2/1/2022 at 5.30 p.m. and assaulted on his head with an iron rod with intention to kill him.
4. Heard both sides and perused the case diary.
5. The learned counsel for the petitioner submitted that B.A.No.2720/2022 -:3:- the petitioner is absolutely innocent and he has been falsely implicated in the present case. He further submitted that there are no materials to connect the petitioner with the alleged crime and hence he is entitled to get bail. The learned Public Prosecutor opposed the bail application. He contended that the alleged incident occurred as a part of the intentional criminal acts of the petitioner and if the petitioner is released on bail at this stage, it would affect the course of the investigation.
6. Perusal of the case diary would reveal that prima facie there are materials on record to connect the petitioner with the crime. However, the petitioner was remanded to judicial custody on 17/3/2022. In view of the nature of the crime and the stage of the investigation, I do not find any reason to hold that the continued detention of the petitioner is required for any purpose. The investigation seems to have reached a fair stage. No serious overt act has been alleged against the petitioner. For all these reasons, the petitioner is entitled to be released on bail on conditions.
B.A.No.2720/2022-:4:-
In the result, the application is allowed on the following conditions:-
(i) The petitioner shall be released on bail on executing a bond for Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the jurisdictional Magistrate/Court.
(ii) The petitioner shall fully co-operate with the investigation.
(iii) The petitioner shall appear before the investigating officer between 10.00 a.m and 11.00 a.m on every Saturday until further orders. The petitioner shall also appear before the investigating officer as and when required by him.
(iv) The petitioner shall not commit any offence of like nature while on bail.
(v) The petitioner shall not make any attempt to contact any of the prosecution witnesses, directly or through any other person, or any other way try to tamper with the evidence or B.A.No.2720/2022 -:5:- influence any witnesses or other persons related to the investigation.
(vi) The petitioner shall not leave the State of Kerala without the permission of the trial Court.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
kp True copy
P.A. To Judge
B.A.No.2720/2022
-:6:-
APPENDIX OF BAIL APPL. 2720/2022
PETITIONER ANNEXURES
AnnexureA1 ORDER DATED 24.03.2022 IN CMP NO.
474/2022 ON THE FILE OF JFMC I PUNALUR