AJI C K Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application filed under Section 438 of the code of Criminal Procedure for anticipatory bail. The petitioner is the sole accused in Crime No. 94 of 2009 of Karukachal police Station alleging commission of offences punishable under section 308 of the Indian Penal Code. The petitioner and the de facto complainant are friends and they together went to toddy shop for taking toddy. However, after consumption, they entered into a scuffle and as a result of which the de facto complainant sustained injuries.

(2.) I have heard learned counsel for the petitioner as also the learned Public Prosecutor. Having regard to the nature of the allegations levelled against the petitioner, I think the petitioner can be granted anticipatory bail.

(3.) ACCORDINGLY, this application is allowed on the following terms: i) In the event of his arrest, the petitioner shall be released on bail on his executing a bond for Rs. 50000/- with two solvent sureties for the like sum each to the satisfaction of the officer conducting the arrest. ii) Petitioner shall appear before the investigating officer as and when his presence is required by the investigating officer. iii) Petitioner shall not tamper with or attempt to tamper with evidence or intimidate or influence or attempt to intimidate or influence the witnesses. iv) This order will be in force for a period of two months and thereafter the petitioner has to seek regular bail from the court having competent jurisdiction.