K.V.PREMARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 37th accused in Crime No.1637 of 2013 of the Kannur Town Police Station for the offences punishable under Secs.143, 147, 148, 341, 353, 332, 324 and 307 r/w Section 149 of the Indian Penal Code and Sec.3(1) of the PDPP Act, is in custody from 29 -10 -2013 and seeks bail.

(2.) I have heard the learned Public Prosecutor and learned counsel for the petitioner.

(3.) I have, by order dated 12 -11 -2013 in B.A.Nos. 7478 and 7616 of 2013 granted bail to some of the similarly placed accused. In the light of that order, a discussion of alleged involvement of the petitioner and other matters is not required. There is no reason why the relief granted in B.A.Nos. 7478 and 7616 of 2013 should not be granted to the petitioner who is similarly placed. But it has to be subject to conditions. Resultantly, this application is allowed as under: Petitioner/Accused 37 is granted bail in Crime No.1637 of 2013 of the Kannur Town Police Station and will be released, if not required to be detained otherwise on his executing bond for Rs.50,000/ - (Rupees Fifty Thousand Only) with two sureties for the like sum each to the satisfaction of the jurisdictional magistrate and subject to the following conditions: