HARIDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused in Crime No.803 of 2013 of the Sreekrishnapuram Police station for the offences punishable under Secs.409, 420 and 201 read with Sec.34 of the Indian Penal Code, are in custody from 19.10.2013 and seek bail.

(2.) LEARNED Public Prosecutor has submitted that between 15.12.2011 and 1.10.2013 the petitioners and others pledged spurious gold ornaments with the S.B.T., Karimbuzha branch, made unlawful gain for them and caused unlawful loss to the bank to the tune of Rs.1.5 crores.

(3.) SINCE the petitioners are in custody from 19.10.2013 and their further detention is not required for investigation purpose, I am inclined to grant bail accepting suggestion of learned counsel for the petitioners. Resultantly, the application is allowed as under. Petitioners are granted bail in Crime No.803 of 2013 of the Sreekrishnapuram Police station and shall be released (if not required to be detained otherwise) on their executing bond for Rs.25,000/ - (Rupees Twenty five thousand only) each with two sureties each for the like sum each to the satisfaction of the learned magistrate and subject to the following conditions.