SHAJUDEEN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner, who is the 1st accused in Crime No.159/2010 of Peruvanthanam Police Station for offences punishable under Sections 341, 294(b) and 308 read with 34 IPC, seeks his enlargement on bail. The occurrence took place on 22.06.2010. The petitioner was arrested on 22.06.2010.

(2.) The learned Public Prosecutor opposed the application contending, inter alia, that the petitioner was involved in ten crimes and is absconding in three cases. The present case stands scheduled for trial and if he is granted bail, he will definitely make himself scarce and flee from justice.

(3.) Having regard to the gravity of the offences, nature of the allegations levelled against the petitioner, the relative conduct of the parties, the extent of the injury sustained, the propensities of the petitioner, the sentiments of the near relatives of the victim and the other facts and circumstances of the case, I am of the view that if the petitioner is released on bail, he will definitely influence and intimidate the prosecution witnesses. There is also the likelihood of the petitioner making himself scarce and fleeing from justice. I am, therefore, not inclined to grant bail to the petitioner at this stage. This petition is accordingly dismissed.