LAL THANKAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 2nd accused in Crime No.771/05 of Kazhakkuttam Police Station for offences punishable under sections 143, 147, 148, and 307 read with section 149 IPC and sections 3 and 4 of the Explosive Substances Act, seeks bail. The petitioner surrendered before the court on 29.9.2006 and was remanded to custody on that day.

(2.) LEARNED Public Prosecutor on instructions admitted that the final report has not been submitted in this case so far. If so, by virtue of the proviso to section 167(1) Cr.P.C., the petitioner is entitled to bail as of right. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 20,000/- (Rupees Twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-III, Thiruvananthapuram and subject to the following conditions: