NAZEEMA @ JOSNA & WINSTON WILLIAM Vs. STATE

JUDGEMENT

(1.) Petitioners who are accused Nos. 1 and 2 in Crime No. 527 of 2009 of Chingavanam Police Station, for offences punishable under Sections 328, 454, 380, 461 and 414 I.P.C., seek their enlargement on bail.

(2.) The learned Public Prosecutor on instructions submitted that no final report has been filed even after 60 days of judicial custody of the petitioners. If so, by virtue of the proviso to sec.167(2) Cr.P.C. the petitioners are entitled to be released on bail as of right.

(3.) Accordingly, the petitioners are directed to be released on bail on each of them executing a bond for Rs. 1,00,000/- (Rupees one lakh only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions:-