Faisal K vs State Of Kerala

Dr. Kauser Edappagath, J

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

The petitioner is the accused in Crime No.1154/2021 of Kuthuparamba Police Station. The offences alleged are under Section 365 IPC and Section

7 read with 8 of Protection of Children from Sexual Offences Act.

The prosecution case in short is that on 17.11.2021 while the victim minor boy was returning from attending Madrassa class with his cousins, the

petitioner lifted him in his motorcycle and pressed his thighs. Thereupon the victim jumped from the motorcycle and the accused escaped from the

scene.

Heard both sides and perused the case diary.

The learned counsel for the petitioner submitted that the petitioner is absolutely innocent and he has been falsely implicated in the

present case. He further submitted that there are no materials to connect the petitioner with the alleged crime and hence he is entitled to get bail. The

learned Public Prosecutor opposed the bail application. He contended that the alleged incident occurred as a part of the intentional criminal acts of the

petitioner and if the petitioner is released on bail at this stage, it would affect the course of 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 arrested on 25.11.2021. There is a delay of 7 days in lodging the FIR. In view of the nature of the crime and the stage of investigation, I

do not find any reason to hold that the continued detention of the petitioner is required for any purpose. The investigation seems to have reached a fair

stage. For all these reasons, the petitioner is entitled to be released on bail on 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 Saturday until further orders. The petitioner shall also appear

before the investigating officer as and when required by him.

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

(v) 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.

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