AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 383 wordsMohammed Nias C.P., J
This application is filed under Section 439 of the Code of Criminal Procedure seeking regular bail.
The petitioner is the 10th accused in Crime No.400 of 2022 of Nedumbassery police station for having committed offences punishable under Sections 109, 468, 471, 120(B) and 370(3) of IPC.
The prosecution allegation is that the accused, along with others, with an intention to commit human trafficking, forged an Indian passport and helped accused Nos.1 to 7 to go abroad and thereby committed the offences mentioned above.
The learned counsel for the petitioner submits that this Court has granted bail to the 8th and 9th accused in the above crime in B.A. No.9635 of 2022 dated 07.06.2022 and B.A.No.4072 of 2023 dated 06.06.2023.
In view of the orders passed by this Court in Nos.9635 of 2022 and 4072 of 2023 to the accused persons facing similar accusations and also the fact that the petitioner has been in custody since 24.07.2023, I hold that bail can be granted to the petitioner.
Accordingly, this application is allowed, and the petitioner is granted bail subject to the following conditions:-
(i) The petitioner shall be released on bail on executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional court;
(ii) The petitioner shall report before the Investigating Officer as and when required to do so.
(iii) The petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.
(iv) The petitioner shall not be involved in any other crime while on bail.
(v)The petitioner shall surrender his passport, if any, within seven days from the date of his release before the Court concerned, and if the release of the passport is required at a later period, the petitioner shall be at liberty to move an appropriate application for the same before the court having jurisdiction. If he has no passport, he shall file an affidavit to that effect before the court concerned on the date of execution of the bond or within three days thereafter.
(vi) If any of the conditions are violated, the court concerned shall be empowered to take steps for cancellation of bail as per law.