Rahul vs State Of Kerala

K.Haripal, J

The petitioners are accused Nos.2 and 4 in Crime No.134/2021 of Kodakara Police Station, registered alleging offence punishable under Sections

341, 294(b), 323, 324, 326, 308 read with 34 of I.P.C.

The alleged incident had happened on 27.3.2021. The petitioners were arrested on 28.3.2021.

Learned counsel for the petitioners submits that, infact the weapons were used by accused Nos.1 and 3 and that the petitioners are in custody for

more than three months and their continued detention is not warranted.

Learned Public Prosecutor submits that the charge-sheet has already been laid on 21.4.2021, that both the petitioners have criminal antecedents to

their credit. The first petitioner has eight other cases and the 2nd petitioner has two more cases. Whatever it may be, so long as the investigation is

completed and charge-sheet laid, they can be released on bail subject to the following conditions:-

i) Petitioners shall execute bond for 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 not try to contact or influence the witnesses or tamper with evidence;

iii)Petitioners shall not leave the country without permission of the jurisdictional court; iv) Petitioners shall not involve in any crime during the period on bail;

v) The first petitioner shall report in Kodakara Police Station between 6.00 p.m., and 8.00 p.m., on every Saturday;

vi) Petitioners  shall  appear before the Investigating Officer/committal Court/trial Court as and when required;

vii) Petitioners shall strictly abide the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of

Covid 19 pandemic;

viii) If any of the above conditions are violated by the petitioners, the jurisdictional court will be a liberty to cancel the bail in accordance with law.

This bail application is allowed as above.