JITHIN SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 3rd accused in Crime No. 31 of 2011 of Pavaratty Police Station for offences punishable under Sections 341, 323, 324, 506(1), 294(b), 386 and 326 r/w Section 34 I.P.C., seeks anticipatory bail.

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

(3.) THE release of the petitioner shall be on the petitioner 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:-