M C CHARLY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are A2 and A3 in Crime No. 78/2012 of Kurathicadu police station. The offences alleged against them are under Sections 452, 324, 323 read with 34 of IPC.

(2.) IT is alleged that the accused persons trespassed into the house and inflicted injuries to the complainant and his wife. IT is pointed out that the main allegation is only against A1.

(3.) THE accused shall execute a bond for Rs.25,000/- with two solvent sureties for the like sum to the satisfaction of the jurisdictional Magistrate. If in case, the Magistrate has any doubt about the genuineness or correctness of the tax receipts produced by the sureties, the learned Magistrate can insist for production of the attested photo copies of the original title deeds of the sureties.