AI Structured Summary
Not yet generated for this judgment
Judgment
G.K.Ilanthiraiyan, J
The petitioners, who were arrested and remanded to judicial custody on 25.04.2022 for the offences punishable under Section 379 of IPC in crime No.168 of 2022 on the file of the respondent police, seeks bail.
The case of the prosecution is that on 25.04.2022, petitioners broke open the car of the de-facto complainant and taken away Rs.2,96,000/- from the Car. Hence, the complaint.
So far the respondent police has recovered a sum of Rs.2,00,000/- from the petitioners who are arrayed as A1 to A4.
Considering the above facts and circumstances of the case and also the period of incarceration by the petitioners from the date of their arrest i.e.25.04.2022, this Court is inclined to grant bail to the petitioners. Accordingly, the petitioners are ordered to be released on bail on their executing a separate 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 Judicial Magistrate -I, Pollachi, Coimbatore, 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 petitioners shall report before the respondent police twice daily at 10.30 a.m. and 5.30 p.m., until further orders.
[c] the petitioners shall not abscond either during investigation or trial.
[d] the petitioners 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 petitioners in accordance with law as if the conditions have been imposed and the petitioners 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.