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Judgment
The petitioner is the accused in Crime No.1778/2017 of
Muvattupuzha police station for offences punishable under sections
324, 427 and 398 IPC.
The allegation of the prosecution is that, on 9/5/2017 at
about 10.50 am, while the defacto complainant was driving his
vehicle, the petitioner herein pelted a stone at the vehicle, resulting
in smashing of window panes and causing bodily injuries to the
defacto complainant. The petitioner herein was arrested on
10/5/2017 and is in custody since then. He seeks bail.
The injured got himself impleaded and opposed the
application. It was contended by the injured that, labour dispute
was pending and the employer had obtained Annexure-1 police
protection order on 25/4/2017. The petitioner herein was a party to
the above proceeding and hence, he is not entitled for any relief,
contended the learned counsel.
Heard the learned Public Prosecutor also.
It appears that the incident was an offshoot of a labour
dispute. Having regard to the fact that the investigation has
progressed, I am inclined to grant bail to the petitioner subject to
the following conditions:
(i). The petitioner shall execute a bond for a sum of
Rs.40,000/- (Rupees forty thousand only) with two sureties for
the like sum each to the satisfaction of the jurisdictional
Court.
ii). He shall appear before the Investigating Officer on all
Thursdays between 9 am and 10 am for two months from the
date of execution of bond.
Iii). He shall not threaten, coerce or intimidate the
defacto complainant and the witnesses nor shall he interfere
in the process of investigation.
iv). He shall not enter the limit of the Muvattupuzha
police station during the above period of two months.
The bail application is allowed.