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Judgment
12 paragraphs · 272 wordsShircy V, J
The petitioner is the 2nd accused in Crime No. 244 of 2020 of Chavara Police Station registered for the offences punishable under Section 379 read with Section 34 of Indian Penal Code.
The petitioner has been in custody since 05.10.2021.
The prosecution allegation is that this petitioner along with the other accused have committed theft of a motor vehicle bearing Registration No.KL-23-S-0856 which belonged to the defacto complainant and thereby committed the aforesaid offences.
The learned Public Prosecutor has submitted that now the investigation of the case is over and charge sheet has been filed before the jurisdictional court.
As the petitioner is undergoing incarceration since 05.10.2021 and now the investigation is over, further detention of this petitioner in custody is absolutely unnecessary. Hence, I am inclined to grant bail to this petitioner.
Therefore, this application is allowed subject to the following conditions:
(i) The petitioner shall be released on bail on his executing a bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties for the like sum each to the satisfaction of the court having jurisdiction.
(ii) The petitioner shall co-operate with the trial of the case.
(iii) The petitioner shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court.
(iv) The petitioner shall not commit any offence while on bail.
In case of violation of any of the above conditions, the jurisdictional court is empowered to cancel the bail in accordance with the law.