A SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C., the petitioner, who is the 5th accused in Crime No.402 of 2010 of Hosdurg Police Station for offences punishable under Sections 454, 457, 380, 461 and 414 read with Section 34 I.P.C., seeks his enlargement on bail. The petitioner surrendered on 25.01.2011.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner, the present stage of investigation of the case and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail w.e.f 28.02.2011 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 Magistrate concerned and subject to the following conditions: