Mano Abraham vs State Of Kerala

Viju Abraham, J

This is an application for regular bail.

Petitioners are accused in Crime No.647 of 2022 of Manimala Police Station registered alleging commission of offences punishable under Sections 294(b) 365, 323, 341, 342, 506 and r/w S.34 of the IPC.

The allegation raised against the petitioners is that they have kidnapped the defacto complainant and assaulted him to wreck vengeance. The case of the petitioners that the defacto complainant was an employee of the 1st petitioner and he committed theft and he was expelled from service and therefore, they are falsely implicated in the above said crime and that they have no other criminal antecedents.

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

Learned Public Prosecutor upon instructions submitted that there are no criminal antecedents against the petitioners.

Considering the fact that the petitioners are in custody from 8.6.2022 and that they have no other criminal antecedents, I am inclined to grant bail to the petitioners and it is ordered that the petitioners shall be released on bail on the following stringent conditions:

(i) The petitioners shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only) each with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;

(ii) Petitioners shall appear before the investigating officer in Crime No.647 of 2022 of Manimala Police Station, on every Saturday at 11 am until filing of final report;

(iii) The petitioners shall not attempt to interfere with the investigation or to influence any witness in Crime No. 647 of 2022 of Manimala Police Station;

(iv) The petitioners shall not involve in any other crime while on bail.

If any of the aforesaid conditions are violated, the investigating officer in Crime No. 647 of 2022, Manimala Police Station may file an application before the jurisdictional court, for cancellation of bail.