Arumugham S vs State Of Kerala And Ors

This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

The petitioner is the sole accused in Crime No 17 of 2021 of Railway Police Station, Kollam. The offences alleged is under section 379 of Indian

Penal Code.

The prosecution case is that the petitioner, while travelling in train on 21.04.2021 committed theft of two mobile phones.

The petitioner was arrested on 21.04.2021 and he is in judicial custody since then.

Heard both sides and perused the case diary.

The learned counsel for the petitioner submitted that the petitioner is innocent and he was falsely implicated in the present case. It is contended by

him that, the materials available are not sufficient to establish any of the offences alleged against them. The learned Public Prosecutor opposed the

bail application. According to him, the accused committed the offences alleged against him and in case the petitioner is released on bail, he is likely to

influence the witnesses and thereby interfere with the ongoing investigation.

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 12.04.2021 and now 20 days have been elapsed. Apparently, investigation is proceeding smoothly and

uninterruptedly. Continual of detention appears to be not necessary. It is also a relevant aspect to notice that, on account of the alarming situation

prevailing in the State owing to wide spread of COVID-19 Pandemic, the Government is taking measures to de-congest the prisons so as to enable the

authorities concerned to maintain social distancing within the prisons. As part of the said initiative, they have issued G.O(Rt)No.1311/2021/HOME

dated 05/05/2021, directing the authorities concerned to grant parole to eligible inmates of the Prisons in the State, subject to the compliance of Rule

397(L) of the Kerala Prisons and Correctional Services (Management) Rules 2014. The Honourable Supreme Court also, vide order dated 7.05.2021

in Suo Motu Writ Petition (C) No 1/2020 issued various directions for minimizing the strength of inmates in prisons. In my view, the above aspects are

also very much relevant while considering this bail application. Therefore, even though the allegations against the petitioner are serious in nature, this

court is inclined to allow the application.

Thus, considering the totality of the facts and circumstances, I am of the view that the petitioner can be released on bail, subject to some conditions.

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 Wednesday until the filing of final report.

However, it is made clear that, this requirement shall stand suspended during the period of lock down, declared by the Government or any other

competent authorities in this regard.

(iv) The petitioner shall also appear before the investigating officer as and when required by him.

(v) The petitioner shall not commit any offence of like nature while on bail.

(vi) 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 influence any witnesses or other persons related to the investigation.

(vii) The petitioner shall not leave State of Kerala without the permission of the trial Court.