Ravikumar vs State Of Kerala
2024 Latest Caselaw 31213 Ker

Kerala High Court

Ravikumar vs State Of Kerala on 1 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 717 OF 2019                                     2024:KER:81626
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                         CRL.MC NO. 717 OF 2019

  CRIME NO.252/2018 OF Karikottakari Police Station, Kannur

        AGAINST   THE    ORDER/JUDGMENT     DATED   19.01.2019    IN   CRMC

NO.7 OF 2019 OF DISTRICT COURT & SESSIONS COURT,THALASSERY

PETITIONERS:

    1       RAVIKUMAR
            AGED 28 YEARS
            S/O. VEDIYAPPAN, 4/163, VEPPILAPATTI,
            KETHUREDIPATTI P.O, PAPPIREDIPATTI DHARMAPURI
            DISTRICT, TAMILNADU.

    2       GANESHAN,
            AGED 27 YEARS
            H.NO.53,VEPPILAPATTI, KETHUREDIPATTI P.O,
            PAPPIREDIPATTI DHARMAPURI DISTRICT, TAMILNADU.

            BY ADVS.
            K.MOHANAKANNAN
            SMT.T.V.NEEMA


RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
            COURT OF KERALA, ERNAKULAM 682 012


             SRI.RENJITH.T.R, SR.PUBLIC PROSECUTOR


     THIS     CRIMINAL    MISC.   CASE    HAVING    COME   UP   FOR    FINAL
HEARING ON 01.11.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 717 OF 2019                                  2024:KER:81626
                                    2

                      P.V.KUNHIKRISHNAN, J.
          -------------------------------------------------------
                     Crl.M.C.No. 717 of 2019
         --------------------------------------------------------
         Dated this the 1st day of November, 2024

                                ORDER

This Criminal Miscellaneous Case is filed with following

prayers:

"To call for the records leading to Annexure.A2 and 2nd condition in Annexure.A2 to the effect that "they should furnish the landline number of the said residents in order to make sure to the police that they are available in the place" and orders may be passed accordingly." [SIC]

When this Criminal Miscellaneous Case came up for

consideration, on 31.01.2019 this court passed the following

order:

"The petitioners herein are the accused in Crime No.252 of 2018 of the Karikottakari Police Station, registered under Sections 120B, 114, 302, 201 r/w. Section 34 of the IPC.

2. By imposing stringent conditions, they were granted regular bail on 11.1.2019. Seeking relaxation of the conditions, an application was filed. The said application was allowed and the petitioners were directed to furnish landline numbers of their place of CRL.MC NO. 717 OF 2019 2024:KER:81626

residence in order to ensure their presence in Kannur district. They seek modification of the said condition.

3. The learned counsel appearing for the petitioners submitted that the petitioners are residing in a premise owned by the Chembadan Rameshan, Laksham Veedu, Near Athiyar Kavu, Cheruvancherry P.O., Kannur District, Kerala, and the said house is not equipped with a land-line connection. The learned counsel prays that necessary directions be issued.

4. I have considered the submissions advanced and have perused the order passed by the learned Sessions Judge. To ensure their presence at the time of trial, very stringent conditions have been imposed. The condition to furnish landline number, in the facts and circumstances, can be exempted.

This application will stand allowed. Condition No.2 in Annexure-A2 order dated 19.1.2018 in Crl.M.P. No.385 of 2019 in Crl.M.C. No.7 of 2019 is vacated. All the other conditions are remained as such."

In the light of the above order, no further directions are

necessary. Recording the order dated 31.01.2019, this

Criminal Miscellaneous Case is disposed of.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE NM CRL.MC NO. 717 OF 2019 2024:KER:81626

PETITIONER'S ANNEXURES

ANNEXURE A1 TRUE COPY OF THE ORDER IN CRIMINAL M.C 7/2019 OF COURT OF SESSION, THALASSERI DATED 11-1-2019

ANNEXURE A2 TRUE COPY OF THE ORDER PASSED BY THE COURT OF SESSION, THALASSERI IN CRIMINAL MP 385/2019 IN CRL.M.C 7/2019 DATED 19-1-