BAIJU S.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) Earlier this court on 11/12/2023 passed an interim order directing the petitioners to surrender before the police with a rider that in the event of arrest, they shall be released on bail on executing a bond for Rs.50,000.00along with two solvent sureties and the order shall be in force for a period of four weeks. That period is already over.

(2.) This is an application for anticipatory bail. No serious injuries were reported, though the allegation is pertaining to the offence punishable under Ss. 143, 147, 148, 149, 323, 324, 341 and 509 IPC. As such, there will be a further direction that the petitioners shall surrender before the concerned Magistrate within two weeks from today. On such surrender, they shall be released on bail on executing a bond for Rs.20,000.00 (Rupees twenty thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate. The grant of bail will be subject to the following conditions: