NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C., the petitioner, who is accused No.3 in Crime No.54 of 2011 of Pattambi Police Station for offences punishable under Sections 143, 147, 148, 342, 323, 324, 506(i), 427 and 308 r/w Section 149 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 04.02.2011.

(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 19.02.2011 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: