Sujeesh vs State Of Kerala

The petitioner is the forth accused in Crime No.194 of 2019 of Nenmara Police Station, registered for the offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with Section 149 IPC.

The petitioner was arrested on 12.05.2019 and ever since he has been in custody.

Heard.

The learned Public Prosecutor has submitted that the petitioner is not involved in any other offence of similar nature. It appears that the petitioner did not cause stab injury on the injured. The allegation against the petitioner is that the petitioner inflicted the injured with a wooden stick. It appears that the investigation as regards the petitioner is almost complete. Considering the facts and circumstances3 of the case, including the stage of investigation and also taking into consideration of the fact that the petitioner is the first time offender, I am inclined to grant bail to the petitioner.

In the result, this application stands allowed and the petitioner shall be enlarged on bail on condition of the petitioner executing a bond for Rs.30,000/-(Rupees Thirty Thousand only) with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and subject to the following further conditions:

(i) The petitioner shall report before the Investigating Officer on every Monday between 9.00 a.m. and 11.00 a.m. for three months and thereafter, as and when required by the Investigating Officer for interrogation.

(ii) The petitioner shall not intimidate or influence the witnesses or in any way tamper with the investigation.

(iii) The petitioner shall not get involved in any other offence during the pendency of this case.