SHAMSU H K, S/O C H IBRAHIM, UMMER C K, S/O KRISHNAN AND RAMSHEED A K, S/O HAMEED A K Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Code of Criminal Procedure., the Petitioners, who are accused Nos. 1 to 3 in Crime No. 803 of 2011 of Hosdurg Police Station for offences punishable under Sections 143, 147, 148, 341, 324, 427, 308, 153(A), 326 and 307 read with Section 149 I.P.C., seek their enlargement on bail. The Petitioners were arrested on 01/08/2011.

(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 3rd Petitioner (Accused No. 3), the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the 3rd Petitioner (Accused No. 3). Accordingly, the 3rd Petitioner (Accused No. 3) is directed to be released on bail on his 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 Court concerned and subject to the following conditions: