ARUN M. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications For Regular Bail

(2.) The applicants, who are officials attached to the District Jail in Thrissur, had subjected a victim named Shameer, a remand prisoner to custodial atrocity, as a result of which he succumbed to the injuries sustained by him and thus the crime was registered. The applicants have been in custody for more than 90 days and the final report is not yet filed. Under the circumstances, the applicants are entitled to mandatory bail under Section 167(2) of the Cr.P.C.

(3.) Hence, the applications are all allowed and the applicants are directed to be released on bail on the execution of bonds for Rs.50,000/-(Rupees Fifty thousand only), each with two solvent sureties, each for the like amount to the satisfaction of the jurisdictional court and on following further conditions: