Kerala High Court
Praveen vs State Of Kerala on 16 May, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
BAIL APPL. NO. 3716 OF 2023
AGAINST THE ORDER/JUDGMENT IN CRMP 2148/2023 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, THIRUVALLA
CRIME NO.234/2023 OF PULIKEEZHU POLICE STATION
PETITIONER:
PRAVEEN,
AGED 28 YEARS,
S/O E K PODIYAN,
EDAYILAPARAMBIL VEEDU,
PAVUKARA P.O., KURATTISSERRY,
CHENGANNUR TALUK, ALAPPUZHA, PIN - 689 622.
BY ADVS.
S.RAJEEV
V.VINAY
M.S.ANEER
SARATH K.P.
PRERITH PHILIP JOSEPH
ANILKUMAR C.R.
RESPONDENT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA (CRIME NO. 234/2023 OF
PULIKEEZHU POLICE STATION, PATHANAMTHITTA DISTRICT),
PIN - 682 031.
SRI.VIPIN NARAYAN, Sr.P.P
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.05.2023, ALONG WITH B.A. NO. 3728 OF 2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.3716 & 3728 OF 2023
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
BAIL APPL. NO. 3728 OF 2023
AGAINST THE ORDER/JUDGMENT IN CRMP 2150/2023 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, THIRUVALLA
CRIME NO.256/2023 OF PULIKEEZHU POLICE STATION
PETITIONER:
PRAVEEN,
AGED 28 YEARS,
S/O E K PODIYAN,
EDAYILAPARAMBIL VEEDU,
PAVUKARA P.O., KURATTISSERRY,
CHENGANNUR TALUK, ALAPPUZHA, PIN - 689 622.
BY ADVS.
S.RAJEEV
V.VINAY
M.S.ANEER
SARATH K.P.
PRERITH PHILIP JOSEPH
ANILKUMAR C.R.
RESPONDENT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA (CRIME NO. 256/2023 OF
PULIKEEZHU POLICE STATION, PATHANAMTHITTA
DISTRICT), PIN - 682 031.
SRI.VIPIN NARAYAN, Sr.P.P
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.05.2023, ALONG WITH B.A. NO. 3728 OF 2023, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
B.A.Nos.3716 & 3728 OF 2023
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ORDER
Dated this the 16th day of May, 2023
The petitioner is undergoing incarceration pursuant to his
arrest in Crime Nos.234/2023 and 256/2023 registered at the
Pulikeezhu Police Station alleging commission of offences
punishable under Section 379 r/w Section 34 of IPC.
2. In both cases the allegation is that the petitioner
committed theft of two-wheelers parked with the ignition keys
on the vehicles itself. The petitioner is in custody from
18.04.2023 onwards.
3. I heard the learned Counsel for the petitioner and the
learned Public Prosecutor.
4. The Counsel for the petitioner submitted that his
client is having psychiatric problems. The incident had
occurred during one such spell and continued incarceration of
the petitioner will aggravate his mental condition.
5. Taking into account the medical certificates produced
and the period during which the petitioner was in custody, I am
inclined to grant bail subject to the following stringent
conditions:
B.A.Nos.3716 & 3728 OF 2023
(i) Petitioner shall be enlarged on bail, on his executing bond
for Rs.50,000/- with two solvent sureties each for the like
amount to the satisfaction of the court below.
(ii) Petitioner shall appear before the Investigating Officer
every alternate Monday between 10 A.M. and 11 A.M. until
the final report is filed.
(iii) Petitioner shall not leave the State without prior
permission from the jurisdictional court.
(iii) Petitioner shall not get involved in any other crime
while on bail.
(iv) If the petitioner violates any of the above conditions, the
Investigating Officer can move the jurisdictional court for
cancellation of bail.
Sd/-
V.G.ARUN
JUDGE
ak
