S.Perumal And Others vs State

G.K.Ilanthiraiyan, J

The petitioners, who were arrested and remanded to judicial custody on 29.06.2022 for the offences punishable under Sections 149, 294(b), 323, 506(I) and 436 of IPC in crime No.141 of 2022 on the file of the respondent police, seek bail.

Due to previous enmity, the petitioners along with other accused persons had assaulted and set fire to the house of the de-facto complainant and caused damage to the tune of Rs.40,000/-.

Totally there are seven accused, in which the petitioners arrayed as A1, A4 and A6. The de-facto complainant informed about illegal sales of liquor to the respondent Police and as such, the petitioners along with other accused persons attacked the de-facto complainant and set fire on the house. Therefore, properties worth Rs.40,000/- was damaged. However, the petitioners are ready and willing to pay the sum of rupees damaged to the de-facto complainant.

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., 29.06.2022, this Court is inclined to grant bail to the petitioners. Accordingly, the petitioners shall jointly pay a sum of Rs.40,000/- (Rupees Forty Thousand Only) directly to the de-facto complainant in Crime No.141 of 2022 by way of Demand Draft and on such acknowledgement, 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 sureties, each for a like sum to the satisfaction of the Judicial Magistrate Court, Harur, 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 pay a sum of Rs.40,000/-(Rupees Forty Thousand Only) directly to the de-facto complainant in Crime No.141 of 2022 by way of Demand Draft and the acknowledgement for the same shall be produced before the learned Magistrate concerned at time of execution of bond.

[c] the petitioners shall report before the respondent police twice daily at 10.30 a.m. and 5.30 p.m. for a period of four weeks and thereafter as and when required for interrogation.

[d] the petitioners shall not abscond either during investigation or trial.

[e] the petitioners shall not tamper with evidence or witness either during investigation or trial.

[f] 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 he 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].

[g] If the accused thereafter abscond, a fresh FIR can be registered under Section 229A IPC.