Sidhique vs State Of Kerala
2022 Latest Caselaw 1957 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                        BAIL APPL. NO. 94 OF 2022
PETITIONER:

            SIDHIQUE,
            AGED 23 YEARS
            S/O. BASHEER RESIDING AT BHAGATH MANZIL VALATHUNGAL P.O,
            KOLLAM 691 011.

            BY ADVS.
            S.SREEKUMAR (KOLLAM)
            K.VIJAYAN



RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, AT ERNAKULAM-682 031

    2       THE STATION HOUSE OFFICER,
            ERAVIPURAM POLICE STATION, KOLLAM DISTRICT, REPRESENTED
            BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, AT
            ERNAKULAM-682 031




            SRI. NOUSHAD. K.A. (SR.PP)




     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 94 OF 2022
                                   2



                              ORDER

Petitioner is one among the accused in Crime No.886 of

2019 of Eravipuram Police Station, Kollam district alleging

commission of offences under Section 143, 147, 148, 341, 294(b),

323, 324, 308, 149 of the IPC.

2. The allegation against the petitioner is that he along

with the other accused attacked the defacto complainant and

inflicted injuries on him and thereby they committed the offence

alleged against them. When this matter was taken up for

consideration today, it is a submission of the learned Public

Prosecutor that an absconding charge sheet has been filed in so

far as it relates to the petitioner as the petitioner had not

appeared in the matter.

3. The learned counsel for the petitioner submits that the

petitioner was working abroad and this was the sole reason why

the petitioner could not appear.

4. Considering the above, I deem it appropriate to dispose

of this bail application directing that if the petitioner surrenders BAIL APPL. NO. 94 OF 2022

before the jurisdictional court on or before 26.02.2022, any bail

application filed by him shall be considered and disposed of on

the same day having regard to the judgment of the Supreme

Court in Aman Preet Singh V. CBI through Director;

[2021(6)KHC 54].

Sd/-

GOPINATH P.

JUDGE

AJ