Judgment
IN THE HIGH COURT 0F RERALA AT ERNAKUILAM PRESENT THE HONOURABLE MRS. JUSTICE SOPHY THOMAS FRIDAY, THE 22ND DAY OF MARCH 2024 / 2ND CHAITHRA, 1946 BAIL APPL. NO. 11473 0F 2023 CRIIE NO.1340/2023 0F Karunagappally Police Station, Kollam PETITIONER/FIR NO.1340/2023 0F KARUNAGAPPAI-I-Y roLlcE STATION :
MOHARED NAZEEM, AGED 39 YEARS, S/0. S.M. IBRAEIIM, BUSHRA MANSII., KANIYAPURAM, THIRUVANANTHAPURAM DISTRICT, PIN -695301.
BY ADVS .
SHAJI THANKAPPAN SUBIN K SUDHEER JURA BABY AIAY COPEL NIEL JOSEPH RESPONDENTS :
1 STATE 0F KERALA, REPRESENTED BY PUBIIIC PROSECUTOR, HIGH COURT OF RERALA, PIN -682031.
2 STATION HOUSE OFFICER, KARUNAGIAPPALLY POLICE STATION , KOLLAM DISTRICT, PIN -690518.
3 NABEEIA, D/0. sELRErm, NABREI. MANzll,, NEAR MARUTHO0RKULENCIARA JUMA MASJID , ELUMKADAW P. O. , KARUNAGAPAILY, KOIiLAM DISTRICT, PIN -690573.
BY ADVS .
BHANU THIIAK S . R . PRASANTH SRI. PRASANTH M. P, PUBLIC PROSECUTOR THIS BAIIi APPIIICATION HAVING CORE UP FOR ADMISSION 0N 22.03.2024, THE COURT 0N THE SAME DAY DELIVERED THE FOLLOWING :
8 A No.11473 of 2023 ORDER This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, filed by the sole accused in Crime No.1340 of 2023 of Karunagappally Police Station, Kollam District, registered under Sections 498A, 323, 506, 294(b) and 406 of IPC and Sections 3 and 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019.
2. The prosecution allegation is that the petitioner, who is the husband of the defacto complainant/the 3rd respondent, subjected her to matrimonial cruelties, demanding more money and gold, and misappropriated her gold ornaments and other valuables, worth Crores of rupees, and committed criminal breach of trust. Moreover, on 11.05.2023, he pronounced Talaq by sending her a WhatsApp message.
3. Heard learned counsel for the petitioner, learned counsel for the 3rd respondent/defacto complainant and learned Public Prosecutor.
4. During pendency of this bail application, parties expressed their desire to resolve their issues through
a A No.11473 of 2023 mediation, and accordingly, the parties were referred for mediation to the District Mediation Centre, Kollam, The parties could resolve their issues amicably in mediation, and a memorandum of agreement was entered into between them and it is placed on board. All the disputes including monetary issues are taken care of in that mediation settlement.
5. Learned counsel for the 3rd respondent/defacto complainant is amenable for the terms mutually agreed in the mediation settlement, as per agreement dated 20 . 03 . 2024 .
6. In such circumstances, this Court is inclined to allow this application on the following terms:
(i) The petitioner is directed to surrender before the investigating officer on or before 30.03.2024 and subject himself for interrogation. The investigating officer shall interrogate him to collect all materials and evidence relevant for the purpose of investigation, (ii) In the event of arrest, the petitioner shall be released on bail on executing bond for
8 A No.11473 of 2023 Rs.1,00,000/- (Rupees One Lakh only) with two solvent sureties each for the like sum to the satisfaction of the arresting officer.
(iii) Thereafter, the petitioner shall appear before the investigating officer as and when d i rected .
(iv) The petitioner shall not cause any kind of harassment to the 3rd respondent/defacto complainant or to her family members, directly or indirectly.
(v) The petitioner shall not influence or intimidate the witnesses or tamper with the investigation.
(vi) The petitioner has to surrender his passport before the arresting officer at the time of executing bond and if he is not having a passport, he has to file an affidavit to that effect.
(vii) The petitioner shall not leave the limits of State of Kerala without getting prior sanction from the trial court:.
(viii) The petitioner shall not commit any offence while on bail.
(ix) The mediation settlement agreement is made part of this order, and the petitioner shall comply with the terms agreed, on the respective dates stipulated therein.
8 A No.11473 of 2023 (x) In case of violation of any of these conditions, the trial court is empowered to cancel his bail, in accordance with law.
Sd/- SOPHY THOMAS, JUDGE DSV/-
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2. In view of the aforesaid agreement en Bred into E:sep:::ie:f?;:Yet::tst:;t;:i::;r:::!jti°:::::#:::.I/sbedecree/dismissed/ 3. In view of the aforesaid agreement, th For refund of the full institution Fee.
4. Parties will appear on bef{ for passing Orders/Decree in terms o Pfa##Fe£:io#s° Appethvs,, Cetgivant.
Advocate for ® #ai:i:ffJ;,sF:;it;3i::';so Complainant.
between the parties.
Appellant/s prays the Hon'ble cout above said agreement.
3-'oap9ai''# Befewhnife, # Respondenvs Befewhnife, Respondent` A- Adrucateiiir--- eefeEedcedflvs 9alal Respondenvs, A- VERIFICATl_Qb!
We,thepartiesabovenamed,doheiebysolemnlystateanddeclarethatwhat.Is containedinparagraphs1to/4AretruetothebestOfourknowledge,informationandbelief ey4fflf • P#&%@2ff3#±oed Ptalrfifms , Petitioner/s Respondenys Appe"s,Apptteent/s Comptaint.
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8 A No.11473 of 2023 APPENDIX 0F BAIL APplh 11473/2023 PETITIONER' S ANNEXURES :
Annexure AI A TRUE PHOTO COPY 0F THE DETAII.S OF PAYMENTS MADE BY THE PETITIONER TO THE BANK ACCOUNTS OF THE 3RI) RESPONDENT AND HER RELATIVES.
Annexure A2 A TRIJE PHOTOCOPY 0F THE ATTACHMENT PETITION FILED BY THE 3RD RESPONDENT.
Annexure A3 A TRUE PHOTOCOPY 0F THE SALE DEED NO.11/2020 I)ATED 1.1.2020 0F KAZHAKKOTTAM SUB REGISTRAR OFFICE .
Annexure A4 THE CERTIFIED COPY 0F THE ORDER IN CRL.M.C.NO.2334/2023 DATED 23.11.2023 0F THE FIRST ADDII. SESSIONS COURT, KOI.LAM.
RESPONDENTS' ANNEXURES : NIL