VELLA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused Nos. 2 and 3 in Crime No. 330 of 2010 of Hemambika Police Station , Palakkad District for offences punishable under Sections 341 and 323 read with Sec. 34 I.P.C., 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 `. 15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the Court concerned and subject to the following conditions:-