UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C., the petitioners, who are accused Nos.1 and 2 in Crime No.193/2010 of Veeyapuram Police Station for offences punishable under Secs.324, 506(ii), 109 and 302 read with 34 I.P.C., seek their enlargement on bail. The petitioners were arrested on 24.8.2010.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioners, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail w.e.f. 22.11.2010 on each of them 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: