MUHAMMED S.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE petitions are filed under Section 439 of Cr.P.C. for bail.

(2.) HEARD the learned counsel for the petitioners and the learned Public Prosecutor. C.D. produced.

(3.) LEARNED Public Prosecutor has opposed this petition. The Case Diary shows that the investigation of the case has progressed much. In view of this fact and the period the petitioners have already spent in jail, this Court is of the view that the petitioners can be granted bail imposing appropriate conditions. Therefore, the petitioners are granted bail subject to the following conditions: