R.Rajesh vs State

M.S.Ramesh, J

The Court made the following order :-

The petitioner/A7, who is charged for the offence under Sections 147, 148 and 307 of IPC in Crime No.492 of 2022, on the file of the respondent police, seeks bail.

2.Heard both sides.

3.The learned counsel for the petitioner would submit that the injured in this case has been discharged from the hospital.

4.The learned Additional Public Prosecutor appearing for the respondent police would submit that the petitioner is having one previous case.

5.Considering the fact that the injured has been discharged from the hospital, this Court is inclined to grant anticipatory bail to the petitioner with certain conditions.

6.Accordingly, the petitioner is ordered to be released on bail on his 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 Srirangam, Trichy District.

(i)the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate/concerned court may obtain a copy of their Aadhar card or Bank Pass Book to ensure their identity;

(ii)the petitioner shall report before the respondent police daily at 10.30 a.m., for a period of 30 days and thereafter as and when required for interrogation;

(iii)The petitioner shall also file an undertaking affidavit before the trial Court that he will co-operate during the trial;

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

(vi)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 SupremeCourt in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].