GANESH SHETTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners, who are accused Nos.8 to 11 in Crime No.459 of 2010 of Badiadka Police Station for offences punishable under Sections 143, 147, 148, 447, 332 read with Section 149 I.P.C. and Sec.3(2) of P.D.P.P.Act, seek anticipatory bail.

(2.) THE learned Public Prosecutor opposed the application.

(3.) THE release of the petitioners shall be on each of the petitioners executing a bond for `25,000/- (Rupees Twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the Court concerned and subject to the following conditions:-