AI Structured Summary
Not yet generated for this judgment
Judgment
G.K.Ilanthiraiyan, J
The petitioner, who was arrested and remanded to judicial custody on 08.06.2022 for the offences punishable under Sections 447, 448, 294(b), 323, 397 and 506(ii) of IPC in crime No.100 of 2022 on the file of the respondent police, seeks bail.
The case of the prosecution is that petitioner and another accused person snatched Rs.500/- from the de-facto complainant at knife point. Hence, the complaint.
The learned Additional Public Prosecutor appearing for the respondent submitted that so far, the petitioner is involved in 11 previous cases of similar in nature. However, the petitioner was arrested and remanded to judicial custody originally on 24.03.2022 in Crime No.103 of 2022, on the file of the respondent police and now, the petitioner was shown as arrested in the present case on 08.06.2022.
Considering the above facts and circumstances of the case, this Court is inclined to grant bail to the petitioner. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees ten thousand only) with two blood related sureties, each for a like sum to the satisfaction of the learned V Metropolitan Magistrate, Egmore, 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 stay at Avinashi and report before the Inspector of Police, Avinashi Police Station twice daily at 10.30 a.m. and 5.30 p.m., for a period of four weeks and thereafter before the respondent Police daily 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.