Viju Abraham, J
1. This is an application for regular bail.
2. The petitioner has been arrayed as the 2nd accused in Crime No. 962/2022 of Ochira Police Station, alleging commission of offences punishable under Sections 294(b), 308, 323, 324, 326 and 34 of the IPC.
3. The prosecution case is that on 27.11.2022 at around 10.30 pm, accused persons attacked the defacto complainant and caused injuries and attempted to cause culpable homicide not amounting to murder. According to the prosecution, A1 slapped on the face of the injured Akhil and thereafter attacked him with a broken beer bottle aiming at his head and when Akhil tried to avoid the said attack on his head, it hit on his left ear causing injuries on his left ear. When the de-facto complainant tried to prevent the said attack against Akhil, the petitioner punched on the nose of the de-facto complainant and kicked him on his back. A1 had beaten the defacto complainant on his shoulder and thereby the accused have committed the aforesaid offences.
4. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
5. The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the aforesaid crime and he was arrested on 01.12.2022 and is in custody since then. The learned counsel further submitted that the first accused is already granted bail by the Sessions Court in Crl.M.C.No.2684/2022.
6. The learned Public Prosecutor opposed the application for bail mainly contending that serious overtact is alleged against the petitioner and the defacto complainant sustained fracture on the nasal bone but submitted that the petitioner has no other criminal antecedents.
7. Considering the facts and circumstances of the case and the nature of the allegations and considering the fact that the petitioner is in custody from 01.12.2022 onwards and that he has no other criminal antecedents, I am inclined to grant bail to the petitioner but taking into consideration the seriousness of the allegation the same shall only be on stringent conditions.
In the result, the bail application is allowed. It is directed that the petitioner shall be released on bail, subject to the following conditions:
(i) The petitioner shall execute a bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;
(ii) Petitioner shall appear before the investigating officer in Crime No. 962/2022 of Ochira Police Station, on every Saturday at 11 am, until filing of the final report;
(iii) The petitioner shall not attempt to interfere with the investigation or to influence or intimidate the defacto complainant or any witness in Crime No. 962/2022 of Ochira Police Station,
(iv) The petitioner shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No. 962/2022 of Ochira Police Station, may file an application before the jurisdictional court, for cancellation of bail.
