NASARUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 3rd accused in Crime No.373/2012 of Chavara Police Station. The offences alleged against the petitioner and others are under Sections 143, 147, 148, 307, 332, 225(B) and 427 read with Sec.149 IPC. It is alleged that A1 and others had brandished a sword and created a terror like situation at the festival place. When the police reached, they were also attacked by the accused. Hence, considering the nature of offence, the learned Magistrate has rightly dismissed the petition.

(2.) THE learned counsel submits that the petitioner has been in custody from 27.03.2012 onwards. THE offence alleged against the petitioner is very serious. However 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 with effect from 10.05.2012 subject to the following conditions: (1) THE accused shall execute a bond for Rs.1,00,000/- (Rupees one lakh only) with two solvent sureties for the like sum to the satisfaction of JFCM-I, Karunagappally. 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. (2) THE accused shall make himself available for interrogation by the Investigating Officer and that he should appear before the Investigating Officer on all Mondays, Wednesdays and Fridays between 9.30 AM to 11.30 AM until further orders.

(3.) THE accused and the sureties shall not leave the jurisdiction of the Sessions Court without the prior permission of the learned Magistrate.