K M ABDUL RAZAC Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C. the petitioner who is the first accused in Crime No.479/2010 of Kasaragod Police Station for offences punishable under Sections 376, 366A & 109 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 25/7/2010.

(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 of the petitioner, the present stage of investigation 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 with effect from 20/9/2010 on the petitioner executing a bond for Rs.15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Judicial Magistrate of the First Class, Kasaragod and subject to the following conditions: