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Judgment
K.Haripal, J
The sole accused in crime No.226/2021 of Perumpadappu police station is before Court, seeking regular bail. The petitioner was arrested for the
case on 17.06.2021 and since then is in judicial custody.
The petitioner faces allegation under Section 307 of the IPC. It is alleged that on 17.06.2021, he had attacked the defacto complainant while he was
working as cook in a community kitchen and caused him injuries.
The learned counsel for the petitioner submits that the petitioner does not have criminal antecedents, that he is prepared to obey condition imposed
by the Court. He also submitted that the weapon of offence has already been recovered.
The learned Public Prosecutor also submits that he does not have criminal antecedents. He is in custody for the last 36 days. The defacto
complainant had suffered incised wound on the upper chest and on the scapular area. The weapon of offence has already been seized under a
mahazar. Therefore, there is no justification in continuing the detention.
In the result, the petitioner shall be released on bail on the following conditions:-
i) Petitioner shall execute bond for Rs.50,000/-(Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional
court;
ii) He shall not try to contact or influence the witnesses or tamper with evidence;
iii) He shall not leave the country without leave of the jurisdictional court;
iv) He shall not involve in any crime during the period on bail;
v) He shall appear before the Investigating Officer on every Saturday between 9 a.m. and 11 a.m, till the final report is laid;
vi) He shall strictly abide the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of Covid 19
pandemic;
viii) If any of the above conditions are violated by the petitioner, the jurisdictional court will be a liberty to cancel the bail in accordance with law.
This bail application is allowed as above.