SAKARIYA S/O ABDURAHIMAN Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM

JUDGEMENT

(1.) THE petitioner is the 3rd accused in Crime No.185/2012 of Vatakara Police Station for offences punishable under Sections 447, 323, 324, 294(b), 506(ii), 354, 308 and 392 r/w Section 34 IPC. THE petitioner was arrested on 23-03-2012 and produced before the Judicial Magistrate of the First Class, Vatakara. He was remanded to judicial custody. His application for bail was dismissed by the committal court as well as by the learned Sessions Judge and now this petition seeking an order to release the petitioner on bail.

(2.) TODAY, when the petition came up for hearing, the learned Govt. Pleader would submit that taking into account of the period of incarceration already undergone, bail may be granted on conditions.