Sooraj S vs State Of Kerala And Ors

This is an application for regular bail moved by the sole accused in Crime No.1040/2020 of Vallikunnam Police Station, registered alleging offence

punishable under Sections 363, 376(3), 376(2) and 354 of the Indian Penal Code and Sections 4 read with 3(a), 6(1) read with 5(l) and 12 read with

11(iv) of the POCSO Act.

The petitioner was arrested on 08.12.2020 and since then he is in judicial custody. The learned counsel for the petitioner submits that the petitioner

is prepared to abide by any condition including remaining outside the district, till the disposal of the case. The final report has already been laid which

has been taken on file as S.C. No.143/2021. The petitioner is only 21 years old.

Having regard to his age and also since criminal antecedents are not noticed against him, imposing stringent conditions, bail can be granted. I also

take into consideration complaint of overcrowding in jails, especially during the pandemic situation.

Therefore, the petitioner shall be released on bail subject to the following conditions:-

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

of the trial court;

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

iii) He shall remain outside the Alappuzha District till the disposal of the case;

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

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

vi) The petitioner shall strictly follow the various guidelines issued by the State and Central Governments 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 petitioner, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.