Abdulla Pottanamchal vs State Of Kerala

K.Haripal, J

The petitioner is the 2nd accused in Crime No.208/2021 of Manjeri Police Station in Malappuram District. Himself and another person face

allegations for offences punishable under Sections 341, 324, 326, 294(b) and 506(ii) read with Section 34 of the Indian Penal Code.

The alleged incident had happened on 05.06.2021 at about 20.00 hours and the petitioner was arrested on 07.06.2021. He is in custody from the

date of his arrest.

I heard the learned counsel for the petitioner as also the learned Public Prosecutor.

The learned counsel for the petitioner is flagging Annexure E marriage invitation which says that marriage of his son is scheduled to Monday,

28.06.2021 and therefore, he prayed for sympathetical consideration of the application. According to him, the investigation is completed and that he is

prepared to abide by any conditions.

The learned Public Prosecutor has stated that he has two other criminal cases to his credit. However, since the material object, the iron rod

allegedly used by the petitioner has already recovered, he has no serious objection in granting bail.

After hearing counsel on both sides and considering the circumstances and also taking into account the fact that the marriage of

his son is fixed on 28.06.2021, the petitioner shall be released on bail on the following conditions:-

i) The petitioner shall execute a bond for Rs.50,000/-(Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the

jurisdictional court;

ii) He shall not try to contact or influence the witnesses or tamper with the evidence;

iii) Petitioner shall not leave the country without permission of the jurisdictional Court;

iv) He shall appear before the Investigating Officer/ committal/trial court as and when required;

v) The petitioner shall strictly follow the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of

Covid 19 pandemic;

vi) If any of the above conditions are violated by the petitioner, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.