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Judgment
12 paragraphs · 341 wordsViju Abraham, J.
This is an application for regular bail.
The petitioners are accused Nos. 1 to 4 in Crime No.1151/2022 of Kattappana Police Station, Idukki District, alleging commission of offences punishable under Sections 143, 147, 148, 342, 323, 324, 294(b), 506, 363 and 395 r/w Section 149 of Indian Penal Code.
The prosecution allegation is that, on 20.09.2022, at about 08.30 pm, the accused formed themselves into an unlawful assembly, armed with deadly weapons and kidnapped the defacto complainant and intimidated him and also wrongfully confined him.
The learned counsel for the petitioners submitted that the petitioners were arrested on 21.09.2022 and that they are in custody since then.
The learned Public Prosecutor though opposed the application for bail, but submitted that the injuries sustained by the defacto complainant are only minor injuries.
Having regard to the facts and circumstances of the case, considering the nature of the allegations and considering the fact that the petitioners are in custody from 21.09.2022 onwards, I am inclined to grant bail to the petitioners subject to stringent conditions. In the result, the bail application is allowed. It is directed that the petitioners shall be released on bail, subject to the following conditions:
(i) The petitioners shall execute a bond for a sum of Rs.50,000/- (Rupees fifty thousand only)each with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;
(ii) The petitioners shall appear before the investigating officer in Crime No.1151/2022 of Kattappana Police Station, Idukki District, on every Saturday at 11 am, until filing of final report;
(iii) The petitioners shall not attempt to interfere with the investigation or to influence or intimidate the defacto complainant or any witness in Crime No.1151/2022 of Kattappana Police Station, Idukki District,;
(iv) The petitioners shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No.1151/2022 of Kattappana Police Station, Idukki District,may file an application before the jurisdictional court, for cancellation of bail.