B.Abdullah vs State

C.V.Karthikeyan, J

The petitioner who was arrested and remanded to judicial custody on 25.01.2024, for the offences registered under Sections 341, 294(b), 323, 336, 397, 506(ii) of IPC in Crime No.26 of 2024 on the file of the respondent Police, seeks bail.

The case of the prosecution is that the accused persons came to the tea shop at Royapet and demanded mamool and when it was refused, they took Rs.800/- by showing knife.

The learned Government Advocate for the respondent raised objections stating that there are 23 previous cases against the petitioner.

4.Taking all these factors into consideration and the period of incarceration, I am inclined to grant bail to the petitioner subject to the following conditions:

5.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai and on further conditions that:-

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.

[b]the petitioner shall report before the respondent police on every Monday, Wednesday, Friday at 10.30 a.m., until further orders.

[c] the petitioner shall not abscond either during investigation or trial.

[d] the petitioner shall not tamper with evidence or witness either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.