RINZAN ALIAS MUHAMMED SHAFFI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of the Code of Criminal Procedure for anticipatory bail.

(2.) HEARD the learned counsel appearing for the petitioners and the learned public prosecutor appearing for the respondent. Case Diary produced.

(3.) LEARNED Public Prosecutor has opposed this application. The Case Diary shows that the investigation of the case has progressed much. Learned public prosecutor has not disputed the fact that the de facto complainant has not suffered any serious injury. On considering the facts and circumstances, stage of the investigation and the facts that the de facto complainant has not suffered any serious injury and the de facto complainant and the petitioners 1 and 2 are relatives, this court is of the view that the petitioners can be granted anticipatory bail imposing appropriate conditions. Therefore, the petitioners are granted anticipatory bail subject to the following conditions: