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Judgment
7 paragraphs · 171 wordsMohammed Nias. C.P.,J
In view of the order in Bail Application No.6447/2022 granting bail to the 1st accused in the same crime, there is no reason as to why the petitioner should not be granted the same relief. The petition is allowed on the following conditions:-
(i) The petitioner shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;
(ii) Petitioner shall appear before the investigating officer in Crime No. 1002/2022 of Karunagappally Police Station, on every Saturday at 11 am until filing of final report;
(iii) The petitioner shall not attempt to interfere with the investigation or to influence any witness in Crime No. 1002/2022 of Karunagappally Police Station;
(iv) The petitioner shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No. 1002/2022 of Karunagappally Police Station may file an application before the jurisdictional court, for cancellation of bail.