AI Structured Summary
Not yet generated for this judgment
Judgment
K.T. Sankaran, J.—This is an application for bail u/s 439 of the Code of Criminal Procedure. The Petitioners are accused No. 1 to 3 in Crime No. 187 of 2011 of Thrikkunnappuzha Police Station, Alappuzha District.
The offences alleged against the accused are under Sections 143, 147, 148, 324, 427 and 307 read with Section 149 of the Indian Penal Code and Section 27(1) of the Arms Act.
The date of occurrence was on 27.5.2011. The Petitioners were arrested on 29.5.2011 and they were remanded to judicial custody.
Heard the learned Counsel for the Petitioners and the learned Public Prosecutor.
Taking into account the facts and circumstances of the case, the duration of the judicial custody undergone by the Petitioners, the nature of the offence and the present stage of investigation, I am of the view that bail can be granted to the Petitioners.
The Petitioners shall be released on bail on their executing bond for Rupees Twenty five thousand each with two solvent sureties for the like amount to the satisfaction of the Judicial Magistrate of the First Class I, Haripad, subject to the following conditions:
a) The Petitioners shall not enter into the limits of Thrikkunnappuzha Police Station for a period of two months;
b) The Petitioners shall report before the investigating officer between 9 A.M. and 11 A.M. on all Mondays, till the final report is filed or until further orders;
c) The Petitioners shall appear before the investigating officer for interrogation as and when required;
d) The Petitioners shall not try to influence the prosecution witnesses or tamper with the evidence;
e) The Petitioners shall not commit any offence or indulge in any prejudicial activity while on bail;
f) In case of breach of any of the conditions mentioned above, the bail shall be liable to be cancelled. The Bail Application is allowed as above.