Manesh Kumar vs State of Kerala and Sub Inspector of Police

V. Ramkumar, J.—In this Petition filed u/s 439 Cr.P.C. the petitioner who is the accused in Crime No. 327/2010 of Kareelakulangara Police Station for offences punishable under Sections 511 of 376 I.P.C, seeks his enlargement on bail.

I heard the learned Counsel for the petitioner and the learned Public Prosecutor.

Having regard to the nature of the offences, the duration of judicial custody of the petitioners, the present stage of investigation and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail w.e.f.20.08.2010 on executing a bond for Rs. 25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M-I, Haripad and subject to the following conditions:

The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

The petitioner shall make himself available for interrogation including custodial interrogation as and when required by the police till the filing of the final report.

The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

The petitioner shall not commit any offence while on bail.

If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled.

This application is allowed as above.