ROSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) For getting involved in offences registered, inter alia, under Section 379 of the IPC, nine separate crimes have been registered against the petitioner, a 20 year old man, at various police Stations within the limits of Ernakulam and Thrissur districts. In some of the cases, investigation has been completed and trial proceedings have commenced.

(2.) In all these cases, bail was granted to the petitioner on conditions. He has been ordered to execute bonds for varying amounts. Contending that the petitioner is unable to comply with the conditions, he has approached this Court seeking modification.

(3.) The petitioner submits that his father is the absolute owner in title and possession of an item of property having an extent of 1.62 Ares, wherein a pucca residential home is situated. According to the petitioner, the market value of the property would be not less than Rs.7 lakhs. He contends that the property is free of all encumbrances and his prayer is to permit him to produce the original sale deed in the Judicial Magistrate of First Class, Chalakkudy before which court, Crime No.3 of 2019 of the Aloor Police Station is pending. His request is to permit him to produce the attested/notarized copies of the sale deed and tax receipts before the other courts in order to secure his release on bail. The petitioner would also submit that while granting bail to him in Crime No.388 of 2019, he has been ordered to deposit a sum of Rs.10,000/- as cash deposit. He prays that the said condition also be suitably modified.