AI Structured Summary
Not yet generated for this judgment
Judgment
C.V.Karthikeyan, J
The petitioner who was arrested and remanded to judicial custody on 19.09.2023 registered by the respondent Police for the offences under Sections 279, 308, 336 of IPC r/w Sections 184, 188 of Motor Vehicle Act with respect to an occurrence which had taken place on 18.09.2023.
2.When the earlier application had come up for consideration, it had been dismissed by this Court on 05.10.2023. The one subsequent event which has surfaced is that the driving license of the petitioner had been cancelled by the Regional Transport Officer. It would effectively put a clamp on the petitioner from once again riding the two wheeler and it is hoped that he had realised that he should be a little more responsible while riding any vehicle on the road.
3.Taking into consideration the period of incarceration, this Court is inclined to grant bail to the petitioner with certain conditions.
Accordingly, the petitioner is ordered to be released on bail on condition to execute 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 No.I, Kancheepuram, 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 report before the respondent police, everyday at 10.30 a.m., for a period of three weeks and thereafter, as and when required for interrogaiton;
[c] the petitioner shall not abscond either during investigation or trial.
[d] the petitioner 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 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].
[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.