Manikuttan vs State Of Kerala

This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

Petitioner is the accused in Crime No.1750 of 2020 of Parippally Police Station. The above case is registered against the petitioner alleging offences

punishable under Sections 294(b), 324 & 326 of the Indian Penal Code (IPC).

The prosecution case is that, on 5.11.2020 at about 9.30 a.m., the accused persons abused the defacto complainant and her husband and assaulted

them. It is also alleged that the defacto complainant sustained a fracture also.

Heard the counsel for the petitioner and the learned Public Prosecutor.

The counsel for the petitioner submitted that the allegations against the petitioner are false. The counsel submitted that the petitioner purchased a

property from the defacto complainant. There was some property dispute between the petitioner and the defacto complainant. When the petitioner

tried to construct a compound wall, there was a wordy quarrel between the petitioner and the defacto complainant. The counsel submitted that the

incident is not happened as alleged by the prosecution. The counsel submitted that the petitioner submitted a complaint before the police officer

concerned but he refused to register a case. Therefore, he filed a complaint before the DGP which is produced along with the bail application. The

counsel submitted that the prosecution case is not correct.

The Public Prosecutor opposed the bail application. The Public Prosecutor submitted that the injured in this case sustained a fracture on her finger.

After hearing both sides, I think this Bail Application can be allowed on stringent conditions. Admittedly, there is some property dispute between the

petitioner and the defacto complainant. They are neighbours. The alleged incident happened when the petitioner was constructing a boundary wall. I

don't want to make any observation on the merit of the case. Considering the entire facts and circumstances of the case, I think, this bail application

can be allowed on stringent conditions.

Moreover, considering the need to follow social distancing norms inside prisons so as to avert the spread of the novel Corona Virus Pandemic, the

Hon'ble Supreme Court in Re: Contagion of COVID-19 Virus In Prisons case (Suo Motu Writ Petition(C) No.1 of 2020) and a Full Bench of this

Court in W.P(C)No.9400 of 2020 issued various salutary directions for minimizing the number of inmates inside prisons.

Moreover, it is a well accepted principle that the bail is the rule and the jail is the exception. The Hon'ble Supreme Court in Chidambaram. P v

Directorate of Enforcement (2019 (16) SCALE 870), after considering all the earlier judgments, observed that, the basic jurisprudence relating to bail

remains the same inasmuch as the grant of bail is the rule and refusal is the exception so as to ensure that the accused has the opportunity of securing

fair trial.

Considering the dictum laid down in the above decision and considering the facts and circumstances of this case, this Bail Application is allowed

with the following directions:

The petitioner shall appear before the Investigating Officer within ten days from today and shall undergo interrogation.

After interrogation, if the Investigating Officer propose to arrest the petitioner, he shall be released on bail executing a 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 officer concerned.

The petitioner shall appear before the Investigating Officer for interrogation as and when required. The petitioner shall co- operate with the

investigation and 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 or to any police officer.

Petitioner shall not leave India without permission of the Court.

Petitioner shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected.

The petitioner shall strictly abide by the various guidelines issued by the State Government and Central Government with respect to keeping of

social distancing in the wake of Covid 19 pandemic.

The petitioner shall appear before the Investigating officer on all Mondays at 10 a.m for a period of two months.

If any of the above conditions are violated by the petitioner, the jurisdictional Court can cancel the bail in accordance to law, even though the bail is

granted by this Court.