Manu Krishnan vs State Of Kerala
2021 Latest Caselaw 17248 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MRS. JUSTICE SHIRCY V.
      FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                         BAIL APPL. NO. 6082 OF 2021
AGAINST THE ORDER/JUDGMENT IN CMP 1247/2021 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS -III, PALAKKAD, PALAKKAD
            CRIME NO. 342 OF 2021 OF HEMAMBIKA POLICE STATION
PETITIONER/ACCUSED :

             MANU KRISHNAN, AGED 31 YEARS
             S/O. SREEDHARAN, C/O. NARAYANANKUTTY, SANDEEP NIVAS,
             PULAPPATTA PALAKKAD, DISTRICT.

             BY ADVS.
             S.RAJEEV
             K.K.DHEERENDRAKRISHNAN
             V.VINAY
             M.S.ANEER



RESPONDENT/COMPLAINANT/STATE:

             STATE OF KERALA,
             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM-682 031, (CRIME NO. 342/2021 OF HEMAMBIKA NAGAR
             POLICE STATION, PALAKKAD DISTRICT-678 009)


OTHER PRESENT:

             PUSHPALATHA.M.K- SR.P.P




     THIS    BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.6082/2021
                                             2

                                          ORDER

DATED THIS THE 13TH DAY OF AUGUST, 2021

Application for regular bail.

2. The petitioner is the 1st accused in

crime No. 342 of 2021 of Hemambika Nagar Police

Station registered for the offences punishable

under Section 498A read with Section 34 of the

Indian Penal Code.

3. The prosecution case is that the

marriage of the petitioner and the defacto

complainant was solemnized as per the custom of

their community on 16.07.2021 and they resided

together as husband and wife at Dhoni in Palakkad

District. A child was born to them in the

wedlock. While so, the accused harassed and

tortured her demanding more dowry after

misappropriating her gold ornaments and money

and thereby they have committed the aforesaid

offences.

B.A.6082/2021

4. The petitioner has been in custody

since 01.08.2021.

5. The learned counsel for the

petitioner has raised a plea of false implication

and pleaded total innocence.

6. The learned Public Prosecutor has

submitted that the investigation of the case is

nearing completion.

7. Having regard to the nature of the

accusation levelled against the petitioner and

also the fact that investigation of the case is

almost complete, I am inclined to release the

petitioner on bail.

Therefore, this application is allowed

subject to the following conditions:

(i) The petitioner shall be released on bail on his executing a bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties for the like sum each to the B.A.6082/2021

satisfaction of the court having jurisdiction.

(ii) The petitioner shall appear before the Investigating Officer for interrogation as and when required by him, in writing.

(iii) The petitioner shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence.

(iv) The petitioner shall not commit any offence while on bail.

In case of violation of any of the above

conditions, the learned Magistrate is empowered

to cancel the bail in accordance with the law.

Sd/-

SHIRCY V.

JUDGE sb