PRASANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 5th accused in Crime No.411 of 2006 of Pazhayannur Police Station for offences punishable under Sections 395, 397, 412 and 414 r/w Section 34 I.P.C., seeks his enlargement on bail. The occurrence took place on 29.11.2006. The petitioner was arrested on 31.07.2010.

(2.) The application was opposed on behalf of the prosecution.

(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. Registry shall forthwith send back the lower court records transmitted to this Court in connection with Crl. Appeal No. 1922 of 2010 so as to facilitate the trial court to dispose of S.C. No. 837 of 2010 expeditiously.