Suseendran And Anr vs State Of Kerala

This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

The petitioners are the accused in Crime No.1785/2020 of Pangod Police Station, Thriruvananthapuram District. The above case is registered

against the petitioners alleging offences punishable under Sections 294(b), 323, 324, 354, 308 read with Section 34 of the Indian Penal Code (IPC).

Subsequently, the offence under Section 308 I.P.C is deleted.

The prosecution case is that , the petitioners attacked the defacto complainant and it is alleged that, the petitioners outraged the modesty of the

defacto complainant.

Heard the learned counsel for the petitioners and the learned Public Prosecutor.

The learned counsel for the petitioners submitted that, this is a false case foisted against the petitioners. The daughter of the petitioners committed

suicide. In connection with the same, a case is registered against the son in law and some others. This is a false case foisted against the petitioners as

a counter blows to the same. The learned counsel for the petitioners submitted that, the only non bailable offence alleged against the petitioners are

under Section 354 of I.P.C.

The learned Public Prosecutor opposed the bail application. But the learned Public Prosecutor conceded that, the only non bailable offence alleged

against the petitioners are under Section 354 of I.P.C.

After hearing both sides, I think, this bail application can be allowed on stringent conditions. The only non bailable offence alleged against the

petitioners are under Section 354 of I.P.C. Whether the offence under Section 354 of I.P.C is made out or not is a matter to be investigated by the

Investigating Officer. I don't want to make any observation about the merit of the case. Considering the entire facts and circumstances of the case, I

think, this bail application can be allowed on stringent conditions.

Moreover, considering the need to follow social distancing norms inside prisons so as to avert the spread of the novel Corona Virus Pandemic, the

Hon'ble Supreme Court in Re: Contagion of COVID-19 Virus In Prisons case (Suo Motu Writ Petition(C) No.1 of 2020) and a Full Bench of this

Court in W.P(C)No.9400 of 2020 issued various salutary directions for minimizing the number of inmates inside prisons.

Moreover, it is a well accepted principle that, the bail is the rule and the jail is the exception. The Hon'ble Supreme Court in Chidambaram P. v.

Directorate of Enforcement (2019 (16) SCALE 870), after considering all the earlier judgments, observed that, the basic jurisprudence relating to bail

remains the same inasmuch as the grant of bail is the rule and refusal is the exception so as to ensure that, the accused has the opportunity of securing

fair trial.

Considering the dictum laid down in the above decision and considering the facts and circumstances of this case, this Bail Application is allowed

with the following directions:

The petitioners shall appear before the Investigating Officer within ten days from today and shall undergo interrogation;

After interrogation, if the Investigating Officer proposes to arrest the petitioners, they shall be released on bail executing a bond for a sum of

Rs.50,000/-(Rupees Fifty Thousand only) each with two solvent sureties each for the like sum to the satisfaction of the officer concerned;

The petitioners shall appear before the Investigating Officer for interrogation as and when required. The petitioners shall co-operate with the

investigation and shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade him from disclosing such facts to the Court or to any police officer;

The petitioners shall not leave India without permission of the Court;

The petitioners shall not commit an offence similar to the offence of which they are accused, or suspected, of the commission of which they are

suspected;

The petitioners shall strictly abide by the various guidelines issued by the State Government and Central Government with respect to keeping of

social distancing in the wake of Covid 19 pandemic;

If any of the above conditions are violated by the petitioners, the jurisdictional Court can cancel the bail in accordance to law, even though the bail is

granted by this Court.