Jinu Raj vs State Of Kerala

K.Haripal, J

The petitioner is the first accused in Crime No. 903/2021 of Pandalam Police Station, which was registered alleging offence under Sections 341,

294(b), 323, 506(ii), 308 read with 34 of the Indian Penal Code.

The alleged incident had happened on 18.06.2021. It is alleged that accused persons in furtherance of their common intention had assaulted and

injured the defacto complainant with a sword stick. The petitioner was arrested on 22.06.2021.

The learned counsel for the petitioner submits that the second accused has been granted bail by the Sessions Court on 02.07.2021 as per Annexure

4 order, that the petitioner has no criminal antecedents to his credit.

The latter submission has been testified by the learned Public Prosecutor also. Moreover, sword stick allegedly used by the petitioner and his co-

accused has already been recovered from the car. Investigation has progressed considerably; the petitioner has no criminal antecedents and therefore,

his further detention is not necessary.

In the circumstances, the petitioner shall be released on bail on the following conditions:-

i) The petitioner shall execute a 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;

ii) He shall not try to contact or influence the witnesses or tamper with the evidence;

iii) He shall not involve in any crime during the bail period;

iv) He shall not leave the country without permission of the jurisdictional Court;

v) He shall appear before the committal court/trial court as and when required;

vi) The petitioner shall strictly follow the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of

Covid 19 pandemic;

vii) If any of the above conditions are violated by the petitioner, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.