POOTHAMKURINJI MOHAMMADALI HAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 Cr.P.C. Petitioner is the accused in Crime No. 490/06 of Tirurangadi Police Station on the basis of a private complaint. The offences are under Sections 448, 341, 506(1)r/w Section 34 of I.P.C and 3(1) (X) of SC/ST Act 1989. It is submitted that none of the ingredients of the offence under Section 3(1)(X) of SC/ST Act will be attracted.

(2.) Heard both sides. It is submitted by the Public Prosecutor that the Investigating Officer has reported that the alleged offences under the SC/ST Act will not be attracted. In the circumstances, I find that it is a fit case to grant the order sought for.

(3.) It is hereby directed that in the event of arrest of the petitioner in connection with Crime No. 490/06, he shall be released on bail by the officer concerned on executing a bond for Rs.25,000/- with two solvent sureties each for the like amount to the satisfaction of the above officer. It is further stipulated that the petitioner shall appear before proper court and seek bail within a period of thirty days. He shall make available for interrogation by the police officer. He shall not in any manner interfere with the investigation. The bail application is granted.