T.C.BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr.P.C. for bail.

(2.) HEARD the learned Senior Counsel for the petitioner and the learned Public Prosecutor.

(3.) IN view of the facts that the investigation of the case has progressed much and the period of pre-trial incarceration already undergone by the petitioner, the learned Public Prosecutor has no objection in granting bail to the petitioner imposing appropriate conditions. In the light of the facts weighed with the learned Public Prosecutor, this Court is also of the view that the petitioner can be granted bail. Therefore, the petitioner is granted bail subject to the following conditions: