VINOD Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Criminal Miscellaneous Case filed under Sec.482 of the Cr.P.C. is as follows:

(2.) Heard Sri.Pirappancode V.S.Sudheer, learned Advocate instructed by Ms.A.Megha, learned counsel appearing for the petitioner accused and Sri.Saigi Jacob Palatty, learned Prosecutor appearing for the respondent State.

(3.) The petitioner herein has been arrayed as the sole accused in the instant Crime No.179/2019 of Neyyattinkara Police Station, which has been registered for offences punishable under Secs.465, 468, 471, 485 and 420 of the IPC. The petitioner was arrested and remanded on 15.5.2019 in relation to that case and his first plea for regular bail was rejected by this Court and later this Court as per Anx.I order dated 12.7.2019 in B.A. No. 4726/2019 has granted regular bail to the petitioner in relation to said crime subject to certain conditions. One of the conditions as per Anx.I is that, the petitioner shall not intimidate or attempt to influence the witnesses, nor shall he tamper with the evidence. The petitioner has already been released on regular bail pursuant to Anx.I order in relation to said case. It appears that the case in Anx.I has already been entrusted to Crime Branch for investigation.