ARUN GOPAN Vs. SHO BALUSSERY POLICE STATION

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is accused No.1 in Crime No.479/2010 of Balussery Police Station for an offence punishable under Section 395 IPC, seeks his enlargement on bail. The petitioner was arrested on 20.08.2010.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail w.e.f 20.11.2010 on his executing a bond for `15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions: B.A. No.7180 2010