GOPALAN CHATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.403/06 of Pudunagaram Police Station for an offence punishable under section 376 IPC for allegedly ravishing his own 12 year old daughter, seeks his enlargement on bail. The occurrence took place on 13.12.2006 and subsequent dates. The petitioner was arrested on 28.12.2006 and ever since then he has been remanded to custody.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Chittur and subject to the following conditions: 1. The petitioner shall report before the Circle Inspector of Police, Kozhalmannam between 9 a.m. and 11 a.m. on all Wednesdays. B.A.NO.616/07 Page numbers 2. The petitioner shall make himself available for interrogation as and when required by the Police, till the filing of the final report. 3. The petitioner shall not enter the limits of Pudunagaram Police Station until further orders. 4. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution. 5. The petitioner shall not commit any offence while on bail. If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled. This application is allowed as above.