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Sunil @ Lalan, S/O.K.P.Mathai vs State Of Kerala on 9 June, 2009

Cites 4 docs

The Indian Penal Code, 1860

Section 308 in The Indian Penal Code, 1860

Section 34 in The Indian Penal Code, 1860

Section 324 in The Indian Penal Code, 1860


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Kerala High Court

IN THE HIGH COURT OF KERALA AT ERNAKULAM Bail Appl..No. 2988 of 2009()

1. SUNIL @ LALAN, S/O.K.P.MATHAI, ... Petitioner

Vs

1. STATE OF KERALA

... Respondent

For Petitioner :SRI.AJITH MURALI For Respondent :PUBLIC PROSECUTOR The Hon'ble MR. Justice K.T.SANKARAN Dated :09/06/2009

O R D E R

K.T.SANKARAN, J.

-----------------------------

B.A.No.2988 of 2009

------------------------------

Dated this the 9th day of June, 2009 ORDER

This is an application for bail under Section 439 of the Code of Criminal Procedure. The petitioner is accused No.3 in Crime No.497 of 2009 of Thiruvalla Police Station.

2. The offences alleged against the petitioner are under Sections 324 and 308 read with Section 34 of the Indian Penal Code.

3. I have perused the case diary. The injuries do not appear to be very serious in nature. The incident was on 20.5.2009. The petitioner was arrested on 21.5.2009 and he is in judicial custody.

4. Taking into account the facts and circumstances of the case, the duration of the judicial custody undergone by the petitioner, the nature of the offence and the present stage of investigation, I am of the view that bail can be granted to the petitioner.

5. The petitioner shall be released on bail on his executing bond for Rs.50,000/- with two solvent sureties for the like amount to the satisfaction of the Judicial Magistrate of the First Class, Thiruvalla, subject to the following conditions: BA No.2988/2009 2 a) The petitioner 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; b) The petitioner shall appear before the investigating officer for interrogation as and when required; c) The petitioner shall not try to influence the prosecution witnesses or tamper with the evidence;

d) The petitioner shall not commit any offence or indulge in any prejudicial activity while on bail; e) 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. K.T.SANKARAN,

JUDGE

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