Prabakaran @ Praba And Others vs State

A.D.Jagadish Chandira, J

The petitioners, who were arrested and remanded to judicial custody on 22.08.2022 for the offences punishable under Section 379 of IPC, in Crime No.728 of 2022 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioners committed theft of 1.5 tons of Iron scrap from the company premises of the defacto complainant. Hence, the complaint.

The learned counsel appearing for the petitioners would submit that the petitioners are innocent and a false complaint has been given as against the petitioners. He would also submit that the petitioners are in custody from 22.08.2022. Therefore, he prays for grant of bail to the petitioners.

The learned Government Advocate (Crl. Side) appearing for the respondent would submit that the petitioners committed theft of 1.5 tons of Iron scrap from the company premises of the defacto complainant. He would also submit that the contraband has been recovered from the petitioners. He would further submit that the 2nd petitioner has got one previous case as against him. Therefore, he vehemently opposed to grant bail to the petitioners.

At this juncture, in reply, learned counsel for the petitioners would submit that the 2nd petitioner is regularly attending the Court in the previous case. Therefore, he prays for grant of bail to the petitioners.

Heard both the learned counsel and perused the materials available on record.

Taking into consideration of the facts and circumstances of the case and the submissions made by the learned counsel, this Court is inclined to grant bail to the petitioners.

Accordingly, the petitioners are ordered to be released on bail on their executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.II, Cuddalore 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 daily at 05.30 p.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 abscond, a fresh FIR can be registered under Section 229A IPC.