Nitheesh Vs State Of Kerala

High Court Of Kerala 22 Jun 2021 Criminal Miscellaneous Application No. 1 Of 2021 in Crl.Appeal No. 939 Of 2020 (2021) 06 KL CK 0312
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Application No. 1 Of 2021 in Crl.Appeal No. 939 Of 2020

Hon'ble Bench

K. Vinod Chandran, J; Ziyad Rahman A A, J

Advocates

P.Vijaya Bhanu, P.K.Varghese, Vipin Narayan, Pooja Pankaj, Sanjana Rachel Jose

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 389(4)
  • Indian Penal Code, 1860 - Section 302, 324, 440, 449

Judgement Text

Translate:

Vinod Chandran, J

The petitioner is the appellant/accused, who is convicted under Sections 302, 324, 440 and 449 of IPC. The petitioner seeks for interim bail for a

period of three weeks on the ground that the petitioner is the only son of aged parents who are suffering from multiple ailments.

2. On a similar application, the petitioner/ appellant was granted interim bail in December, 2020. Considering the instant application and the reasons

stated therein, we are of the opinion that the petitioner can be granted interim bail for a period of three weeks from the date of his release on the

following conditions:

1. The petitioner/appellant shall be released on interim bail on executing a bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties for the like sum

to the satisfaction of the trial Court.

2. From the date of his release, he shall appear before the Police Station concerned on every third day between 9.00 a.m. and 10.00 a.m.

3. On the date on which three weeks period expires, he shall report before the Superintendent, Central Prison concerned at 10.00 a.m.

4. He shall not involve in any office while on bail.

5. When the petitioner/appellant is ultimately sentenced to life imprisonment or for a term, the time during which he is so released shall be excluded in computing the

terms of his sentence as provided in Section 389(4) Cr.P.C.

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