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Judgment
12 paragraphs · 353 wordsViju Abraham, J
This is an application for regular bail.
The petitioner is the sole accused in Crime No.571 of 2022 of Palarivattom Police Station alleging commission of offence punishable under Sections 511 and 420 of Indian Penal Code.
The prosecution allegation is that, the petitioner on 03.06.2022 had approached the ICL Fin Corp Ernakulam branch and tried to pledge fake gold.
4 The learned counsel for the petitioner submitted that the petitioner was arrested on 03.06.2022 and he is in custody since then. It is also submitted that the petitioner has no other criminal antecedents. It is further submitted that the petitioner has been falsely implicated in the above said crime.
The learned Public Prosecutor though opposed the application for bail, submitted that charge sheet is already filed on 10.06.2022 before the Judicial First Class Magistrate Court-IX, Ernakulam and that the petitioner has no other criminal antecedents.
Having regard to the facts and circumstances of the case, considering the nature of the allegations and considering the fact that the petitioner is in custody from 03.06.2022 onwards, I am inclined to grant bail to the petitioner subject to stringent conditions. In the result, the bail application is allowed. It is directed that the petitioner shall be released on bail, subject to the following conditions:
(i) The petitioner shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;
(ii) Petitioner shall appear before the investigating officer in Crime No.571 of 2022 of Palarivattom Police Station on every Saturday at 11 am, until filing of final report;
(iii) The petitioner shall not attempt to interfere with the investigation or to influence or intimidate the defacto complainant or any witness in Crime No.571 of 2022 of Palarivattom Police Station.
(iv) The petitioner shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No.571 of 2022 of Palarivattom Police Station may file an application before the jurisdictional court, for cancellation of bail.