Vysakh vs State Of Kerala

The petitioner is the first accused in Crime No.475/2019 of Thalayolaparambu Police Station registered for the offences punishable under Sections 143, 144, 146, 147, 148, 452, 354, 323, 324, 294(b), 506(ii), 447 and 308 r/w Section 149 IPC.

The petitioner was arrested on 5.05.2019.

Heard.

The learned Public Prosecutor has submitted that the other accused persons are on bail. It appears that the major part of the investigation as regards the petitioner is almost complete. Considering the facts and circumstances of the case, including the period of detention of the petitioner and also taking into consideration of the stage of the investigation, I am inclined to grant bail to the petitioner.

In the result, this bail 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 Saturday between 9 a.m. and 11 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.