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Judgment
K. Haripal, J
This is an application filed for anticipatory bail by the accused in Cime No.309/2021 of Pulikeezhu Police Station, Pathanamthitta, which was
registered alleging offence punishable under Sections 341,323,506,353 and 34 of Indian Penal Code. The petitioners are brothers. The crime was
registered on the basis of the first information statement given by an employee working as lineman in the KSEB. According to the petitioners, they are
contractors under the Kerala Electricity Board and the registration of the crime is the outcome of some exchange of words between the petitioners
and the defacto complainant on the premise that the defacto complainant had misbehaved with the wife of the second petitioner. On that context
another case as crime No.315/2021 has been registered in the same police station alleging offence under Sections 447,354, and 506 of IPC.
I heard counsel on both sides. The learned counsel for the petitioners has highlighted the order of the this Court dated 07.05.2021 granting interim
anticipatory bail. According to him, pursuant to the same order, they have already surrendered before the court.
It does not seem that in the nature of the allegations, the custodial interrogation of the petitioners is necessary. Therefore, the order dated
07.05.2021 is made absolute. In the event of arrest they shall be released on bail on executing a bond for Rs.50000/- (Rupees Fifty thousand only)
each with two solvent sureties each for the like sum to the satisfaction of the jurisdictional court; they shall co-operate with the investigation; they shall
not involve in any crime during the period of bail.
This bail application is allowed as above.