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Judgment
13 paragraphs · 296 wordsK. Babu, J
This is an application filed under Section 439 of the Code of Criminal Procedure.
The petitioner is the accused in Crime No.9/2024 of Koodal Police Station. The offences alleged against the petitioner are punishable under Sections 409 and 420 of IPC and Section 13(1)(a) of the Prevention of Corruption Act, 1988.
The prosecution case: The petitioner was working as a clerk at the Koodal Branch of Kerala State Beverages Corporation. He misappropriated a sum of Rs.81,64,049.42/- which was entrusted to him to be remitted at the State Bank of India, Kalanjoor Branch, and thereby caused an illegal loss to the Government.
The petitioner was arrested on 20.01.2024 and has been in judicial custody since then.
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
The learned counsel for the petitioner submitted that the investigation is in the final stage and further detention of the petitioner is not required.
The learned Public Prosecutor opposed the bail plea of the petitioner.
I have gone through the materials placed before this Court. The investigation in the matter is almost in the final stage. I am of the view that the further detention of the petitioner is not required.
In the result, the Bail Application is allowed as follows :
(a) The petitioner shall be released on bail on his executing 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.
(b) The petitioner shall appear before the Investigating Officer on all Mondays between 10 A.M. and 11 A.M. till the final report is filed.
(c) The petitioner shall not try to influence the prosecution witnesses or attempt to tamper with the evidence.