DINESHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are A1 to A3 in Crime No.636/2012 of Thodupuzha Police Station. The offences alleged against them are under Sec.326, 324 and 308 IPC read with 34 IPC. It is submitted that the petitioners have been in custody since 04.04.2012.

(2.) THE learned counsel for the petitioners submits that considering the period of detention the bail may be granted. THE learned public prosecutor opposes the petition. Considering the period of detection already undergone by the accused and in view of the submission made on behalf of the accused that he will abide by any condition that may be imposed on them, the accused is granted bail subject to the following conditions:

(3.) THE accused shall produce his original passport before the learned Magistrate. If he is not having any valid passport, he should file an affidavit regarding the same before the Magistrate.