Mohammed Yasin @ Mohammed Satham vs State

C.V.Karthikeyan, J

The petitioner, who was arrested and remanded to judicial custody on 04.01.2024, for the offences registered under Section 4 of TNPPDL Act and Section 324 of I.P.C in Crime No. 872 of 2023 on the file of the respondent Police, seeks bail.

It is stated that the petitioner along with other accused while walking in the road threw beer bottles into the defacto complainant's shop and caused damages to the tune of Rs.5,000/-

3.The learned counsel for the petitioner stated that the petitioner is prepared to deposit a sum of Rs.10,000/- as compensation to the defacto complainant.

Merely, because the petitioner deposit the said amount, it would not amount to admission of their guilt. Therefore, it is open to the trial Court to deal with the case independently.

5.Taking all these factors into consideration, I am inclined to grant bail to the petitioner subject to the following conditions:

6.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 Judicial Magistrate, Gudiyatham 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 deposit a sum of Rs.10,000/- (Rupees ten thousand only) to the credit of Crime No.08 of 2024 before the learned Judicial Magistrate, Gudiyatham and on such deposit, the learned Judicial Magistrate, Gudiyatham may hand over the said amount to the defacto complainant.

[c]the petitioner shall report before the respondent police everyday at 10.30 a.m., until further orders.

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

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

[f] 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].

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