SHAJI CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 2nd accused (originally 3rd accused) in Crime NO.192/06 of Vellathooval Police Station initially registered under the caption 'man missing' and subsequently registered as Crime No.206/06 under the caption 'unnatural death' and subsequently altered into one for offences punishable under sections 366, 376 and 511 of 376 read with section 34 IPC, seeks bail. The petitioner surrendered before the Magistrate concerned on 13.11.2006 and was remanded to judicial custody, where he continues.

(2.) Adv.Shri P.G.Thampi, the Director General of Prosecution opposed the application.

(3.) Even though the investigation of the case reveals the prurient exploits of sex hungry animals in human form who had exploited the poverty and flesh of a 17 year old girl who eventually decided to end her life by committing suicide, having regard to the actual role played by the petitioner herein, I am inclined to grant bail to the petitioner, but subject the conditions safeguarding the interest of the prosecution.