Yadhu Krishna vs State Of Kerala

K. Haripal, J

This is an application for anticipatory bail moved by the second accused in Crime No. 194/2021 of Palakkad Town police station registered alleging

offence punishable under Section 379 of the Indian Penal Code. The subject matter of the theft is a motor cycle.

According to the petitioner, he suffered a motor accident consequent to which has sustained grievous injuries and now is in a paralysed condition;

supporting the same, he has already produced a medical certificate, it is submitted.

Heard the learned Public Prosecutor also. The learned Public Prosecutor has submitted that the motor cycle involved in the crime has already been

recovered and that the petitioner is in a precarious condition and his custodial interrogation can be dispensed with.

In the light of the said circumstance, the petition is allowed. In the event of the Investigating Officer arresting the petitioner, he shall be released on

bail on the following conditions:-

i) The petitioner shall appear before the Investigating Officer within seven days from today and will make himself available for interrogation;

ii) In the event of arrest, the petitioner shall be released on bail on his executing a bond for Rs. 50,000/-(Rupees Fifty Thousand Only) with two solvent sureties each

for the like sum to the satisfaction of the Investigating Officer;

iii) He shall co-operate with the investigation, shall not try to contact or influence the witnesses or tamper with the evidence;

iv) He shall not involve himself in any crime during the period on bail;

v) He shall appear before the Investigating Officer/Court as and when required;

vi) He shall strictly follow the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of Covid 19

pandemic;

vii) If any of the above conditions are violated by the petitioner, the jurisdictional court shall be at liberty to cancel the bail, in accordance with law.

This bail application is allowed as above.