NIKHILA RAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Two petitioners herein have been arrayed as accused Nos.4 and 5 in the instant eight crimes viz., Crime Nos.802, 816,820, 821, 817 of 2015 and Crime Nos.9/2016, 811 and 813/2015 of Hemambika Nagar Police Station, Palakkad District,which have now been transferred to the CBCID, Palakkad District. The two petitioners herein have been granted anticipatory bail by the Sessions Court concerned as per Annexures-A3 and A4 orders produced in these cases, wherein it has been ordered that in the event of the arrest of the petitioners in these crimes, then the petitioners shall be released on bail upon their separately executing a bond for Rs.50,000/- each and on their separately furnishing two solvent sureties each for the like sum to the satisfaction of the arresting officer concerned. It appears that the two petitioners herein have offered two sureties, who are the same persons and the total value of the solvency now offered is only Rs.50,000/- each, which has not been acted upon by the Investigating Officer concerned. The plea made by the petitioners before the Sessions Court, Palakkad has also been rejected as per Annexure-A9 order.

(2.) It is submitted by Sri. Mohanakannan, learned counsel appearing for the petitioners that this Court, in the interest of justice, may reduce the bond amount and the value of the solvency of the sureties appropriately and may pass appropriate orders.

(3.) After hearing the learned counsel for the petitioners and the learned Public Prosecutor, the following orders and directions are passed: