M KABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the sole accused in CR No.567 of 2006 of Taliparamba Police Station for offences punishable under Sections406 and 420 I.P.C. with regard to the purchase of a lorry, seeks anticipatory bail.

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

(3.) Having regard to the nature of the allegations levelled against the petitioner and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs. 10,000/- with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions: 1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays. 2. The petitioner shall make himself available for interrogation as and when required by the Investigating Officer. 3. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution. 4.The petitioner shall not commit any offence while on bail. 5. The petitioner shall surrender before the Magistrate concerned and seek regular bail in the meanwhile. 6. The petitioner shall produce the lorry bearing registration No.KL 13/B-6363 before the Investigating Officer before he is released on bail and the said Officer shall give custody of the lorry to the petitioner on kaichit. 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.