Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Manoj vs State Of Kerala
2021 Latest Caselaw 12324 Ker

Citation : 2021 Latest Caselaw 12324 Ker
Judgement Date : 7 May, 2021

Kerala High Court
Manoj vs State Of Kerala on 7 May, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                       Bail Appl..No.3502 OF 2021

       CRIME NO.198/2021 OF Pathanamthitta Police Station ,
                          Pathanamthitta


PETITIONER/S:

                MANOJ
                AGED 39 YEARS
                PANANPARAMBIL HOUSE
                ARANMULA
                PATHANAMTHITTA DISTRICT -689 532
                689532

                BY ADV. SMT.S.INDU

RESPONDENT/S:

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

                R1 BY PUBLIC PROSECUTOR

OTHER PRESENT:

                P.P.SMT.M.K.PUSHPALATHA

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION            ON
07.05.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.3502 OF 2021              2




                       P.V.KUNHIKRISHNAN, J
                       --------------------------------
                          B.A.No.3502 of 2021
                        -------------------------------
                  Dated this the 7th day of May, 2021


                                ORDER

This Bail Application filed under Section 439 of Criminal

Procedure Code was heard through Video Conference.

2. The petitioner is the accused in crime No. 198 of 2021 of

Pathanamthitta Police Station. The offences alleged against the

petitioner is under Section 307 and 450 of the IPC. The petitioner was

arrested on 06.02.2021.

3. The prosecution case is that on 06.02.2021, at 10.15 pm,

the petitioner stabbed his wife with a knife and also caused injuries to

her father with an intention to cause his death.

4. Heard the learned counsel for the petitioner and the Public

Prosecutor. The counsel for the petitioner submitted that the

petitioner was arrested on 06.02.2021 and even now, the final report

is not filed. The Public Prosecutor after getting instructions submitted

that the final report is not filed as on today and the investigation is

not completed.

5. Since the petitioner is in custody for more than 90 days,

the petitioner is entitled for statutory bail under Section 167 (2)

Cr.P.C. Therefore, this bail application is allowed.

6. Moreover, the 2nd wave of COVID-19 is spreading in the

country and the citizens are facing serious difficulties. In the state of

Kerala, the 2nd wave of the pandemic is creating lot of problems and

even the day-to-day life of the citizens are affected. Everyday, about

25,000 people are tested positive with COVID-19. In such

circumstances, this Court has to consider this fact also while

considering bail applications. The life is more important than

anything. Therefore, I am considering this bail application based on

the above pandemic situation.

7. Moreover, considering the need to follow social distancing

norms inside prisons so as to avert the spread of the novel Corona

Virus Pandemic, the Hon'ble Supreme Court in Re: Contagion of

COVID-19 Virus In Prisons case (Suo Motu Writ Petition(C)

No.1 of 2020) and a Full Bench of this Court in W.P(C)No.9400 of

2020 issued various salutary directions for minimizing the number of

inmates inside prisons. These happened during the 1 st wave of COVID-

19 season.

8. Moreover, it is a well accepted principle that the bail is the

rule and the jail is the exception. The Hon'ble Supreme Court in

Chidambaram. P v Directorate of Enforcement (2019 (16)

SCALE 870), after considering all the earlier judgments, observed

that, the basic jurisprudence relating to bail remains the same

inasmuch as the grant of bail is the rule and refusal is the exception

so as to ensure that the accused has the opportunity of securing fair

trial.

9. Considering the dictum laid down in the above decision

and considering the facts and circumstances of this case, this Bail

Application is allowed with the following directions:

1. Petitioner shall be released on bail on

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 jurisdictional

Court.

2. The petitioner shall appear before the

Investigating Officer for interrogation as and when

required. The petitioner shall co-operate with the

investigation and 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.

3. Petitioner shall not leave India without

permission of the jurisdictional Court.

4. Petitioner shall not commit any offence

similar to the offence alleged in this case.

5. The petitioner shall strictly abide by the

various guidelines issued by the State Government

and Central Government with respect to keeping of

social distancing in the wake of Covid 19 pandemic.

6. If any of the above conditions are

violated by the petitioner, the jurisdictional Court

can cancel the bail in accordance to law, even

though the bail is granted by this Court.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nsd

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter