SURESHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C., the petitioner, who is the sole accused in Cr.No.67 of 2011 of Wadakkanchery Police Station for offences punishable under Sections 323, 324 & 308 read with Section 34 I.P.C., seeks his enlargement on bail. The petitioner surrendered on 30/01/2011.

(2.) The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.

(3.) The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.