Manoj Krishnan vs State Of Kerala

The petitioner is the 3rd accused in Crime No.534/2019 of Fort Police Station, Thiruvananthapuram registered for the offences punishable under

Sections 323, 324, 307, 302 and 201 r/w Section 34 IPC.

The prosecution allegation is that on 14.03.2019 at about 10.30 p.m., the petitioner and the other accused attacked the brother of the defacto

complainant and others, causing injuries on them. The first accused stabbed the deceased and as a consequence, the deceased died at or about the

same time.

The petitioner was arrested on 15.03.2019.

Heard.

The learned Public Prosecutor has submitted that the petitioner has no criminal antecedent. It appears that the major part of the investigation as

regards the petitioner is almost complete. The only overt act alleged against the petitioner is that he kicked and pushed the other injured persons. The

petitioner did not inflict any injury on the deceased. Considering the facts and circumstances of the case, including the overt act alleged against the

petitioner and also taking into consideration of the fact that the petitioner is the first time offender, I am inclined to grant bail to the petitioner.

In the result, this bail application stands allowed and the petitioner shall be enlarged on bail on condition of the petitioner executing a bond for

Rs.40,000/-(Rupees Forty thousand only) with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and subject

to the following further conditions:-

(i) The petitioner shall report before the Investigating Officer on every Saturday between 9 a.m. and 11 a.m. for four months and thereafter, as and

when required by the Investigating Officer for interrogation.

(ii) The petitioner shall not intimidate or influence the witnesses or in any way tamper with the investigation.

iii) The petitioner shall not get involved in any other offence during the pendency of this case.