Vishnu vs State Of Kerala

Gopinath P, J

This is an application for regular bail.

The petitioners are accused Nos. 2 and 3 in Crime No.814/2021 of Alathur Police Station, Palakkad District alleging commission of offences under Sections 120B, 457, 392 and 394 read with Section 34 of Indian Penal Code.

Without going into any other issue, the learned counsel submits that the petitioners are entitled to statutory bail in the light of the fact that they have been custody for more than 60 days, having been arrested on 19.09.2021.

The learned Public Prosecutor does not dispute the fact that no final report has been filed in the matter. In the light of the above, without going into any other aspect the petitioners are directed to be released on bail subject to the following conditions:-

(i) The petitioners 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) Petitioners shall appear before the investigating officer in Crime No.814 of 2021 of Alathur Police station on every Saturday at 11 am until further orders;

(iii) The petitioners shall not attempt to interfere with the investigation, influence or intimidate the victim or any witness in Crime No.814 of 2021 of Alathur Police station;

(iv) The petitioners shall surrender their passport before the jurisdictional Court. If the petitioners does not have a passport, they shall execute an affidavit to that effect and file the same before the said court within seven days of release on bail;

(v) The petitioners shall not involve in any other crime while on bail.

If any of the aforesaid conditions are violated, the investigating officer in Crime No.814 of 2021 of Alathur Police Station may file an application before the jurisdictional Court, for cancellation of bail.