Ragavan vs Inspector Of Police

M.Dhandapani, J

The petitioner / A2, who was arrested and remanded to judicial custody on 27.12.2023 for the alleged offence punishable under Sections 392,397 of I.P.C.r/w27(1) of the Arms Act, 1959 in Crime No.577 of 2023, on the file of the respondent Police, seeks bail.

The case of the prosecution is that the petitioner along with other accused persons took a sum of Rs.1,500/- from the defacto complainant and threatened him by showing knife. Hence, the complaint.

The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution Hence, he prays for bail.

The learned Additional Public Prosecutor appearing for the respondent Police would submit that three previous cases are pending against the petitioner.

Considering the facts and circumstances of the case and also considering the fact that three previous cases pending against the petitioner are not heinous in nature and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions.

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 sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Lalkudi 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 is directed to appear before the respondent police daily at 10.30 A.M., until further orders;

(c)the petitioner shall not tamper with evidence or witness either during investigation or trial;

(d)the petitioner shall not abscond 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]; and;

(f)if the accused thereafter absconds, a fresh FIR can be registered under Section 229-A IPC.