SHIBU RAMANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.104/2005 of Paravur Police Station for offences punishable under Sections 143, 147, 148, 308, 323, 324 and 427 IPC read with Section 149 IPC, seeks his enlargement on bail. The occurrence took place on 8.3.2005. Ever since then the petitioner was absconding. In execution of the warrants of arrest issued against the petitioner, he was arrested and produced before the Magistrate on 19.2.2007 and was remanded to judicial custody.

(2.) The learned counsel for the petitioner submitted that the petitioner was in search of an employment in Mumbai and that is the reason why he could not appear before the Magistrate. He also submitted that the petitioner is prepared to face the trial and will not flee from justice. In the light of the willingness of the petitioner to stand trial, I am inclined to direct the Magistrate to grant bail to the petitioner in case he files a fresh application for regular bail.

(3.) Accordingly if the petitioner files a fresh application for regular bail before the Munsiff Magistrate, Paravur, he shall be released on bail on appropriate conditions, including one ensuring his availability for trial. The application is disposed of as above.