Xxx v. State Of Kerala

Gopinath P., J.:— The petitioner is the accused in Crime No. 39/2021 of Tirur Police Station, Malappuram District under Section 57 of the Kerala Police Act and altered into Section 75 of the Juvenile Justice Act. The allegation against the petitioner is that she abandoned her child aged 8 years and eloped with one Harris. The petitioner is under custody from 22-01-2021.

2. Heard the learned counsel for the petitioner and learned Public Prosecutor.

3. Considering the nature of the allegations raised against the petitioner I feel that the continued detention of the petitioner is not necessary and that the petitioner can be released on bail, subject to conditions. The petitioner therefore directed to be released on bail on execution of a bond for a sum of Rs. 50,000/- (Rupees Fifty thousand only) with two solvent sureties for the like sum to the satisfaction of the court having jurisdiction in the matter. The grant of bail is subject to the following conditions:

(i) The petitioner shall appear before the Investigating Officer as and when directed to do so in writing by the said officer.

(ii) The petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the court or to any police officer.

(iii) The petitioner shall not tamper with any evidence in the case.

(iv) The petitioner shall not commit any offence while on bail.

4. In case of breach of the bail conditions, the prosecution shall be at liberty to apply for cancellation of bail before the jurisdictional court.

5. The bail application is disposed of as above.