RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 4th accused in Crime No.266/2012 of Santhanpara Police Station. The offences alleged against him and other accused are under Secs.120(b), 457, 380 and 461 r/w 34 IPC and Sec.3(1) of PDPP Act. As stated in the earlier bail application, the offence would fall under Sec.4 of PDPP Act. The facts of the case, its gravity and nature have already been dealt with in Annexure 2 order passed by me. PETITIONER has been in custody from 22.4.2012 onwards.

(2.) HENCE, considering the period of detention already undergone by the petitioner, petitioner is granted bail subject to the following conditions :-