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
15 paragraphs · 270 wordsK. Vinod Chandran, J
The 3rd appellant/3rd accused is convicted under Section 143, 147, 148, 341,506(ii), 326, 120(B), 109, 212 and 302 IPC, r/w S.149 IPC & S. 27
Arms Act and handed down to life imprisonment. The 3rd appellant/3rd accused seeks for interim bail for a period of one month to attend to his
mother who is aged and is proposed to be admitted for a surgery on 05.07.2021.
We have heard the learned Public Prosecutor also who points out the grievousness of the offences committed by the 3rd appellant. However,
considering the fact that the appellant has produced a certificate at Annexure I, regarding the admission of his mother on 05.07.2021, we are of the
opinion that the 3rd appellant/3rd accused can be granted bail for a period of one month on the following conditions.
The petitioner/appellant shall be released on interim bail on executing a bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties
for the like sum to the satisfaction of the trial Court.
From the date of his release, he shall appear before the Police Station concerned on every Monday starting from 12.07.2021 between 9.00 a.m. and
10.00 a.m.
On the date on which one month period expires, he shall report before the Superintendent, Central Prison concerned at 10.00 a.m.
He shall not involve in any offence while on bail.
When the petitioner/appellant is ultimately sentenced to life imprisonment or for a term, the time during which he is so released shall be excluded in
computing the terms of his sentence as provided in Section 389(4) Cr.P.C.