Rasheed vs State Of Kerala

K.Haripal, J

These are applications for regular bail moved by accused Nos.7 and 8 respectively, in crime No.160/2021 of Udayamperoor police station

registered alleging offence under Sections 489A, 489B, 489C, 489D, 489E(1) and 201 read with Section 34 of IPC.

The petitioners are in custody from 22.04.2021 onwards. Now the learned Public Prosecutor has submitted that the charge sheet has already been

laid on 19.07.2021. Eventhough the petitioners have criminal antecedents and the allegations are very serious, so long as the final report has been laid,

their continued detention cannot be justified. However, having regard to the gravity of the offence, these applications can be allowed on certain

conditions.

Therefore, the petitioners shall be released on bail on 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) They shall not try to contact or influence the witnesses or tamper with the evidence;

iii) They shall not leave Ernakulam Revenue District until finality is attained in the criminal proceedings;

iv) They shall continue to notify their movements within the district also to the Investigating Officer;

v) They shall not involve in any crime during the period on bail;

vi) They shall appear before the Investigating Officer/trial court as and when required;

vii) They 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.