Kumaran vs State

V. Sivagnanam, J

The petitioner/ sole accused, who was arrested and remanded to judicial custody on 17.09.2023 for the alleged offence punishable under Section 435 IPC in Crime No.165 of 2023, on the file of the respondent police, seeks bail.

The case of the prosecution is that due to money dispute, on 17.09.2023 at about 3.15 am, the petitioner herein has set fire on the new two wheeler belonging to the defacto complainant worth about Rs.1,00,000/-. Hence, the case.

3.The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case. He would further submit that the petitioner is in jail from 17.09.2023 and hence, he seeks bail.

The learned Additional Public Prosecutor appearing for the respondent submitted that due to money dispute, on 17.09.2023 at about 3.15 am, the petitioner herein has set fire on the new two wheeler belonging to the defacto complainant worth about Rs.1,00,000/- and the investigation of the case is pending.

Considering the nature of allegations made against the petitioner and also considering the period of incarceration and also taking into consideration of the principle stated by the Honourable Supreme Court in Sanjay Chandra and others vs. CBI reported in (2012)1 SCC 40 and the nature of the offence alleged by the petitioner, this Court is inclined to grant bail to the petitioner.

Accordingly, the petitioner is ordered to be released on bail on condition to execute own bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) subject to the satisfaction of the learned Judicial Magistrate No.II, Ramanathapuram, Ramanathapuram District and on further conditions that:

(i) the petitioner is directed to deposit a sum of Rs.80,000/- (Rupees Eighty Thousand only) to the credit of Crime No.165 of 2023 on the file of the Magistrate Concerned and on such deposit, the Court is directed to give the money to the defacto complainant, without notice to the petitioner / accused.

(ii) the petitioner shall appear before the trial Court on receipt of summons as directed by the trial Court.

(iii)the petitioner shall not tamper with evidence or witness; (iv)the petitioner shall not abscond during trial.

(v) 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].

vi)If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.