MURUKAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are the accused in crime No.342/2013 of Attingal Police Station, registered for the offence punishable under Section 379 read with Section 34 of the Indian Penal Code. Allegation is that petitioners, both of them, committed theft of a sum of Rs.1150/- from the vanity bag of defacto complaint, while she was travelling in a bus. The above incident took place on 21.03.2013. Petitioners were arrested and produced before the magistrate, who remanded them to custody.

(2.) LEARNED counsel for petitioners pointing out that they are women and their release is essential to defend the accusation made, urges for granting them bail subject to conditions as deemed fit and proper.

(3.) PETITIONERS both of them shall execute a bond for Rs.15,000/- (Rupees Fifteen Thousand only) each , with two solvent sureties for the like sum, by each of them, to the satisfaction of the Judicial First Class Magistrate - I, Attingal. One among the two sureties for the petitioners should have a permanent residence within Thiruvananthapuram District and the magistrate has to be satisfied of the solvency of sureties produced, by production of their title deeds over immovable property for the value fixed, or certificate issued by competent revenue authority. He shall also satisfy identity of the sureties insisting production of relevant materials.