Kerala High Court
Sreejith @ Gireesh vs State Of Kerala on 30 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
BAIL APPL. NO. 1506 OF 2024
CRIME NO.486/2021 OF KADAKKAVOOR POLICE STATION, THIRUVANANTHAPURAM
ORDER IN CMP 11951/2023 IN SC NO.1986 OF 2023 OF ADDITIONAL DISTRICT
COURT & SESSIONS COURT - IV, THIRUVANANTHAPURAM / I ADDITIONAL MACT
PETITIONER(S)/1ST ACCUSED:
SREEJITH @ GIREESH,
AGED 42 YEARS
S/O SREEKUMAR NAIR, KANIRAM KOCHUKALLARAYIL VEEDU,
KULAMUTTOM, KAVALAYOOR, MANAMBOOR VILLAGE,
TRIVANDRUM, PIN - 695003
BY ADVS.
C.S.MANILAL
S.NIDHEESH
RESPONDENT(S)/STATE:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
ADV BINDHU O V, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 30.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. No.1506 of 2024
2
P. G. AJITHKUMAR, J.
---------------------------
B.A. No.1506 of 2024
--------------------------------------------
Dated this the 30th day of April, 2024
ORDER
This is an application for bail filed under Section 439
of the Code of Criminal Procedure, 1973.
2. The petitioner is the accused No.1 in Session
Case No.1986/2023, which is now pending trial before
the Additional Sessions Judge-IV, Thiruvananthapuram.
The offences alleged against the petitioner are
punishable under Sections 120(B), 143, 147, 148, 324,
326, 302 read with 149 IPC and Sections 3 and 5 of
Explosive Substance Act.
3. Heard the learned counsel for the petitioner
and the learned Public Prosecutor.
4. The petitioner was granted bail by this Court
as per order dated 28.06.2021 in B.A. No.4366/2021.
Since he violated conditions of bail, his bail was
cancelled. He was arrested on 27.01.2022 and ever since
he has been in jail.
5. Report from the learned Trial Judge was called
for as to the possibility of trying S.C. No.1986/2023 on an
early date. Report says that considering the pendency of
cases in that Court, a minimum period of ten months is
required to conclude the trial of the case. The said
submission of the learned Trial Judge is found to be
reasonable. The petitioner has been in jail since
27.01.2022 and the possibility of conclusion of the trial in
a short period is remote. In the circumstances, I am of
the view that the petitioner can be granted bail subject to
strict conditions.
In the result, the bail application is allowed and the
petitioner is granted bail on his executing a bond for
Rs.50,000/- (Rupees fifty thousand only), with two solvent
sureties for the like amount each, to the satisfaction of
the learned Magistrate, subject to the following
conditions:
(i) He shall not enter the revenue District
Thiruvananthapuram except to attend the Court;
(ii) He shall not influence or intimidate witnesses or
tamper with evidence;
(iii) He shall appear before the investigating officer as
and when called for; and
(iv) During the bail period, he shall not get involved in
any offence.
In case of breach of the bail conditions, the
prosecution shall be at liberty to apply for cancellation of
the bail before the jurisdictional court. It is made clear
that registration of a new crime against the petitioner
will result automatic cancellation of the bail granted to
the petitioner as per this order.
Sd/-
P. G. AJITHKUMAR
JUDGE
SKP/30-04
APPENDIX OF BAIL APPL. 1506/2024
PETITIONER'S ANNEXURES:
ANNEXURE 1 A TRUE COPY OF THE JUDGMENT OF THIS COURT IN
B.A 4366/2021DATED 28.6.2021.
ANNEXURE 2 A TRUE COPY OF THE ORDER IN S.C 1968/23
RESPONDENTS' ANNEXURES:NIL
TRUE COPY
P.A. TO JUDGE
