MUHAMMAD RAFI @ RAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in Crime No. 1098 of 2009 of Kunnamkulam Police Station for offences punishable under Sections 143, 147, 148, 341, 324, 120(b) and 307 read with Section 149 of the Indian Penal Code. Learned Magistrate granted bail as per Annexure-I, order dated October 16, 2009 subject to conditions which included that "petitioner shall not commit any offence while on bail". The Investigating Officer filed C.M.P. No. 6233 of 2009 to cancel the bail contending that petitioner has violated the conditions of bail by getting involved in Crime No. 1136 of 2009 for offences punishable under Sections 143, 147, 148, 341, 324, 120(b) and 307 read with Section 149 of the IPC.

(2.) Learned Magistrate after hearing both sides by Annexure-2, order dated October 27, 2009 cancelled the bail. Annexure-2, order is under challenge. Learned Counsel contended that the mere fact that petitioner is made an accused in Crime No. 1136 of 2009 does not mean that he has committed any offence. I have heard learned Public Prosecutor also.

(3.) Registration of the case is prima facie evidence of involvement of petitioner in the alleged incident. I am unable to accept the contention that to find whether petitioner has committed any offence the court should wait until trial is over and verdict is passed and there is a final decision on that verdict which may take a few years. That was not the intent and purport of the conditions imposed as per Annexure-1, order. The purport of the condition in Annexure-1, order is that petitioner should not get involved in any other case. The FIR in Crime No. 1136 of 2009 prima facie shows involvement of petitioner in that case. It is also seen that though Annexure-2, order was passed on October 27, 2009, a challenge to that order is made only in this proceeding filed on 31st May, 2011. In the circumstances I do not find reason to interfere with Annexure-2, order. Learned Counsel submitted that petitioner is prepared to surrender before learned Magistrate and seek regular bail and in the meantime the warrant issued to petitioner may be kept in abeyance. I am inclined to grant some relief to petitioner in that regard.