Pradeen And Anr vs State Of Kerala And Anr

This is an application filed under Section 439 of the Code of Criminal Procedure for regular bail for the petitioners, who are the accused in Crime

No. 1796/2020 registered under Sections 451, 427, 341, 323, 324, 294(b), 354, 354B and 308 read with 34 of the Indian Penal Code. Both the accused

were arrested on 01.12.2020

Heard the learned counsel on both sides. The learned Public Prosecutor stated that the charge sheet has already laid before Court.

Having regard to the circumstances, even though there are criminal antecedents against both the petitioners, I do not find that continued detention of

the petitioners is called for especially when jails are crowded and since much more precautions have to be taken in the background of Covid â€" 19

pandemic. Therefore, the petitioners shall be released on bail on the following conditions:-

i) The petitioners shall execute a bond for Rs.50,000/- (Rupees Fifty Thousand Only) each with two solvent sureties each for the like sum to the

satisfaction of the court below;

ii) They shall not try to contact or influence the witnesses or tamper with evidence;

iii) They shall not enter Kilikolloor Police Station limits, until further orders;

iv) Petitioners shall not leave India without permission of the jurisdictional Court;

v) They shall appear before the committal/trial court as and when required;

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

social distancing in the wake of Covid 19 pandemic;

vii) If any of the above conditions are violated by the petitioners, the jurisdictional Court can cancel the bail in accordance with law, even though the

bail is granted by this Court.

This bail application is allowed, as above.