Narfid @ Ambu vs State Of Kerala
2021 Latest Caselaw 20507 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MRS. JUSTICE M.R.ANITHA

           FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943

                           BAIL APPL. NO. 7445 OF 2021

    CRIME NO.1704/2021 OF KUNNAMKULAM POLICE STATION, THRISSUR DISTRICT

  AGAINST THE ORDER/JUDGMENT IN CRMC 1396/2021 OF SESSIONS COURT,THRISSUR

PETITIONER/ACCUSED NO.3:

            NARFID @ AMBU,
            AGED 24 YEARS
            S/O.LATHEEF, PATTUKULANGARA HOUSE, PORKULAM VILLAGE, DESOM,
            KUNNAMKULAM TALUK, THRISSUR DISRICT-680 503.
            BY ADV SAM ISAAC POTHIYIL


RESPONDENTS/COMPLAINANT:

     1      STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            KOCHI-682 031.
     2      STATION HOUSE OFFICER, KUNNAMKULAM POLICE STATION,
            KUNNAMKULAM, THRISSUR DISTRICT, PIN-680 503.

OTHER PRESENT:

            PP.C.N PRABHAKARAN.SR GP



      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 01.10.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.No.7445 OF 2021

                                   2




                               ORDER

Petitioner is the 3rd accused in crime No.1704/2021 of

Kunnamkulam Police Station, Thrissur, which is registered for

the offences punishable under Sections 143, 147, 148, 452, 354,

427 r/w. 149 IPC.

2. It is alleged that on 03.09.2021 at about 4 p.m accused

Nos.1 to 5 formed themselves into an unlawful assembly and in

prosecution of the common object of the assembly committed

rioting armed with deadly weapons and trespassed into the

house No.XVI/43-A of Kadavallur Grama Panchayath of the

defacto complainant and pushed her shoulder and destroyed the

glass of the car bearing reg.No.KL-48-D-2295 which was parked

in the courtyard of the house of the defacto complainant, thereby

the accused committed the offences aforementioned.

3. The petitioner was arrested on 04.09.2021. According

to the learned counsel for the petitioner, all other accused were

granted bail by the Sessions Court, Thrissur and the petitioner

was denied bail because of the reason that he is involved in B.A.No.7445 OF 2021

another crime.

4. The learned Public Prosecutor also reported that the

petitioner is involved in crime No.558/2021 of Kunnamkulam

Police Station, which is registered u/s.341, 323, 269, 270, 283,

34 IPC and 120 (c) K.P. Act. All those offenes are seems to be

bailable.

5. Hence, taking into account the fact that he has been

under confinement from 04.09.2021 onwards and the nature of

the offence alleged to have been committed by the petitioner,

I find just and proper to grant bail to the petitioner on the

following conditions:

(i) Petitioner shall execute bond for a sum of

Rs.30,000/- (Rupees thirty thousand only) with

two solvent sureties for the like sum each to the

satisfaction of the jurisdictional court.

(ii) He shall report before the investigating officer as

and when required.

(iii) He shall not try to contact or influence the

witnesses or tamper the with evidence.

(iv) He shall not involve in any crime during the

period on bail.

B.A.No.7445 OF 2021

If any of the above conditions are violated by the petitioner,

the jurisdictional court will be at liberty to cancel the bail in

accordance with law.

This Bail Application is allowed as above.

Sd/-

                                            M.R.ANITHA

shg                                           JUDGE