XXX Vs. VIJAY BABU

JUDGEMENT

(1.) These special leave petitions are against an order dtd. 22/6/2022 passed by the High Court of Kerala, allowing an application for pre-arrest bail filed by the Respondent No.1 herein being Bail Application No.3475 of 2022 under Sec. 438 of the Code of Criminal Procedure, 1973 (CrPC).

(2.) We are also not inclined to interfere with the conditions imposed in the impugned order for grant of pre-arrest bail, except sub-paragraph (2) of paragraph 27 of the impugned order which reads as under:

(3.) We make it clear that Respondent no. 1 may be interrogated as and when necessary, even after 3/7/2022. The respondent No.1 shall comply with all other conditions imposed by the High Court as also the conditions for grant of pre-arrest bail enumerated in Sec. 438(2) of the CrPC which are, as stated above, implicit in the impugned order of the High Court.