Umarul Farooq vs State Of Kerala
2024 Latest Caselaw 4827 Ker

Kerala High Court

Umarul Farooq vs State Of Kerala on 7 February, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM‬
             ‭

                                PRESENT‬
                                ‭

             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS‬
             ‭
                    TH‬
                    ‭
    WEDNESDAY, THE 7‬
    ‭                   DAY OF FEBRUARY 2024 / 18TH MAGHA,‬‭
                        ‭                                  1945‬

                     BAIL APPL. NO. 821 OF 2024‬
                     ‭

    CRIME NO.1582/2023 OF Kannanalloor Police Station, Kollam‬
    ‭

 AGAINST THE ORDER/JUDGMENT Bail Appl. 226/2024 OF HIGH COURT OF‬
 ‭
                              KERALA‬
                              ‭

PETITIONERS/ACCUSED 1 AND 2:‬
‭

    1‬
    ‭    ‭MARUL FAROOQ, AGED 24 YEARS S/O.SHAJAHAN, ARSHAD‬
         U
         MANZIL, MUUAKKAVU CHERI, NEDUMPANA VILLAGE, KOLLAM‬
         ‭
         TALUK, KOLLAM DISTRICT, PIN - 691576‬
         ‭

    2‬
    ‭    ‭UHAMMED ARSHAD, AGED 26 YEARS S/O. SHAJAHAN, ARSHAD‬
         M
         MANZIL, MUUAKKAVU CHERI, NEDUMPANA VILLAGE, KOLLAM‬
         ‭
         TALUK, KOLLAM DISTRICT, PIN - 691576‬
         ‭

         BY ADVS. BINU GEORGE HEMALATHA‬
         ‭

RESPONDENT/STATE:‬

‭

‭TATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH‬ S COURT OF KERALA, PIN - 682031‬ ‭

PP- SRI.PRASANTH M.P‬ ‭

THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 07.02.2024,‬ ‭ ‭HE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:‬ T B.A.NO.821 OF 2024‬ ‭

2‬ ‭

‭O R D E R‬

‭Dated this the 7‬‭th‬ ‭day of February, 2024‬

‭This‬ ‭is‬ ‭an‬ ‭application‬ ‭for‬ ‭regular‬ ‭bail‬ ‭under‬

‭Section‬‭439‬‭of‬‭the‬‭Code‬‭of‬‭Criminal‬‭Procedure,‬‭1973‬‭filed‬‭by‬

‭accused‬ ‭Nos.1‬ ‭and‬ ‭2‬ ‭in‬ ‭Crime‬ ‭No.1582‬ ‭of‬ ‭2023‬ ‭of‬

‭Kannanalloor‬ ‭Police‬ ‭Station,‬ ‭Kollam,‬ ‭registered‬ ‭under‬

‭Sections‬ ‭294(b),‬ ‭452,‬ ‭341,‬ ‭323,‬ ‭324,‬ ‭326,‬‭427‬‭and‬‭307‬‭r/w‬

‭Section 34 of Indian Penal Code.‬

‭2.‬ ‭The‬‭prosecution‬‭allegation‬‭is‬‭that,‬‭on‬‭26.12.2023,‬

‭around‬ ‭10.35‬ ‭p.m.,‬ ‭due‬ ‭to‬ ‭previous‬ ‭enmity‬ ‭of‬ ‭scuffle‬

‭between‬‭the‬‭1st‬‭accused‬‭and‬‭son‬‭of‬‭the‬‭defacto‬‭complainant,‬

‭accused‬‭Nos.1‬‭to‬‭4,‬‭in‬‭furtherance‬‭of‬‭their‬‭common‬‭intention‬

‭of‬ ‭doing‬ ‭away‬ ‭with‬ ‭the‬ ‭defacto‬ ‭complainant‬ ‭and‬ ‭her‬

‭husband,‬‭trespassed‬‭into‬‭their‬‭house,‬‭and‬‭the‬‭1st‬‭accused‬‭hit‬

‭on‬ ‭the‬ ‭head‬ ‭of‬ ‭the‬ ‭husband‬ ‭of‬ ‭the‬ ‭defacto‬‭complainant‬‭with‬

‭an‬ ‭wooden‬ ‭log,‬ ‭causing‬ ‭serious‬ ‭head‬ ‭injury.‬ ‭The‬ ‭2nd‬

‭accused‬ ‭caught‬ ‭hold‬ ‭on‬ ‭the‬ ‭leg‬ ‭of‬ ‭the‬ ‭defacto‬‭complainant's‬ B.A.NO.821 OF 2024‬ ‭

3‬ ‭

‭son,‬ ‭and‬ ‭hit‬ ‭on‬ ‭the‬ ‭leg‬ ‭of‬ ‭the‬ ‭defacto‬ ‭complainant‬ ‭causing‬

‭fracture.‬

‭3.‬ ‭Heard‬ ‭learned‬ ‭counsel‬ ‭for‬ ‭the‬ ‭petitioners‬ ‭and‬

‭learned Public Prosecutor.‬

‭4.‬ ‭Learned‬ ‭Public‬ ‭Prosecutor‬ ‭vehemently‬ ‭opposed‬

‭the‬ ‭bail‬ ‭application‬ ‭stating‬ ‭that‬ ‭the‬ ‭husband‬ ‭of‬ ‭the‬ ‭defacto‬

‭complainant‬ ‭suffered‬‭fatal‬‭head‬‭injury‬‭in‬‭the‬‭attack‬‭made‬‭by‬

‭the‬‭1st‬‭accused.‬ ‭Moreover,‬‭the‬‭defacto‬‭complainant‬‭suffered‬

‭a fracture on her leg, at the hands of the 2nd accused.‬

‭5.‬ ‭Learned‬ ‭counsel‬ ‭for‬ ‭the‬ ‭petitioners‬ ‭would‬ ‭submit‬

‭that‬ ‭the‬ ‭1st‬ ‭petitioner‬ ‭(A1)‬ ‭is‬ ‭in‬ ‭judicial‬ ‭custody‬ ‭since‬

‭27.12.2023,‬‭and‬‭the‬‭2nd‬‭petitioner‬‭(A2)‬‭is‬‭in‬‭judicial‬‭custody‬

‭since‬ ‭30.12.2023.‬ ‭So‬ ‭their‬ ‭continued‬ ‭detention‬ ‭may‬ ‭not‬ ‭be‬

‭necessary for the purpose of investigation.‬

‭6.‬ ‭Learned‬ ‭Public‬ ‭Prosecutor,‬ ‭on‬ ‭instructions,‬

‭submitted‬ ‭that‬ ‭the‬ ‭investigation‬ ‭is‬ ‭only‬ ‭at‬ ‭the‬ ‭preliminary‬

‭stage,‬‭and‬‭the‬‭material‬‭witnesses‬‭are‬‭to‬‭be‬‭questioned.‬ ‭So‬‭if‬

‭the‬ ‭petitioners‬ ‭are‬ ‭released‬ ‭on‬ ‭bail‬ ‭at‬ ‭this‬ ‭stage,‬ ‭it‬ ‭may‬

‭adversely affect the progress of investigation.‬ B.A.NO.821 OF 2024‬ ‭

4‬ ‭

‭7.‬ ‭Since‬ ‭the‬ ‭overt‬ ‭acts‬ ‭alleged‬ ‭against‬ ‭the‬

‭petitioners‬‭are‬‭serious‬‭in‬‭nature,‬‭and‬‭the‬‭investigation‬‭is‬‭only‬

‭at‬ ‭the‬‭initial‬‭stage,‬‭this‬‭Court‬‭is‬‭not‬‭inclined‬‭to‬‭allow‬‭the‬‭bail‬

‭application at present.‬

‭Hence this bail application is dismissed.‬

‭ d/-‬ S ‭SOPHY THOMAS‬ ‭JUDGE‬

‭SSK/07/02‬ B.A.NO.821 OF 2024‬ ‭

5‬ ‭

APPENDIX OF BAIL APPL. 821/2024‬ ‭

PETITIONER ANNEXURES‬ ‭

Annexure A1‬‭ ‭ ORDER DATED 19-01-2024 IN BAIL APPL.226/2024 ON HIGH‬ COURT‬ ‭

Annexure A2‬‭ ‭ A TRUE COPY OF FIR IN CRIME NO. 1582/2023 OF‬ KANNANELLOOR POLICE STATION‬ ‭

Annexure A3‬‭ ‭ A TRUE COPY OF COMPLAINT ALONG WITH RECEIPT DATED‬ 29.12.2023‬ ‭

Annexure A4‬‭ ‭ A TRUE COPY OF CAUSALITY OUTPATIENT TICKET OF 1ST‬ PETITIONER DATED 26.12.2023 ISSUED BY DISTRICT‬ ‭ HOSPITAL, KOLLAM‬ ‭

Annexure A5‬‭ ‭ A TRUE COPY OF CAUSALITY OUTPATIENT TICKET OF 2ND‬ PETITIONER DATED 26.12.2023 ISSUED BY DISTRICT‬ ‭ HOSPITAL, KOLLAM‬ ‭

Annexure A6‬‭ ‭ A TRUE COPY OF ORDER DATED 01.01.2024 IN CMP NO.‬ 4160/2023 OF THE JUDICIAL FIRST CLASS MAGISTRATE-II,‬ ‭ KOTTARAKKARA‬ ‭

Annexure A7‬‭ ‭ A TRUE COPY OF ORDER DATED 01.01.2024 IN CMP NO.‬ 4070/2023 OF THE JUDICIAL FIRST CLASS MAGISTRATE-II,‬ ‭ KOTTARAKKARA‬ ‭