Shakirali vs State Of Kerala
2021 Latest Caselaw 11169 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                     Bail Appl..No.2635 OF 2021

  CRIME NO.59/2021 OF Kalpakanchery Police Station , Malappuram


PETITIONER:

              SHAKIRALI
              AGED 30 YEARS
              THAYYIL KOTHAKATH HOUSE,
              VETTOM.P.O, MALAPPURAM DIST- 676102.

              BY ADV. SRI.ABDUL RAOOF PALLIPATH

RESPONDENT:

              STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA
              682031

              R1 BY PUBLIC PROSECUTOR

OTHER PRESENT:

              SR PP SANTOSH PETER

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION           ON
07.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.2635 OF 2021
                                    2




                            O R D E R

Dated this the 7th day of April 2021

Petitioner is the accused in Crime No.59

of 2021 of Kalpakanchery Police Station,

Malappuram for having allegedly committed

offences punishable under Section 379 IPC and

also under Sections 20 and 23 of the Kerala

Protection of River Banks and Regulation of

Removal of Sand Act, 2001 (Sand Act).

2. The prosecution allegation is that on

27.02.2021, at 8.15 PM, a lorry driven by the

petitioner was found carrying river sand

without any permit or pass.

3. Learned Public Prosecutor submitted

that, petitioner has no criminal antecedents.

4. Taking note of the circumstances

arising in the case, I am of the view that, Bail Appl..No.2635 OF 2021

the petitioner can be granted anticipatory

bail on condition that, the petitioner

surrenders before the Investigating Officer

on any day within two weeks from the date of

receipt of copy of a this Judgment. If, after

interrogation, the Investigating Officer

decides that the petitioner is required to be

arrested, petitioner shall be released on

bail on him executing a bond for Rs.50,000/-

(Fifty Thousand Rupees only) with two solvent

sureties each for the like sum to the

satisfaction of the Investigating Officer and

subject to the following conditions:

(a)Petitioner shall report to the

Investigating Officer on every first and third

Saturdays between 10.00 am and 12.00 pm until

filing of the final report or for two months

which ever is earlier.

(b)Petitioner shall not get involved in

any offence during the period of this bail.

(c)Petitioner shall not intimidate or Bail Appl..No.2635 OF 2021

influence the witnesses.

(d)In case, any of the condition nos.(a)

to (c) are violated, it is open to the

investigating officer to file application

before the learned Magistrate for cancellation

of the bail granted hereby.

The Bail Application is allowed as

above.

Sd/-

BECHU KURIAN THOMAS

JUDGE

RMV/07/04/