SHARAFATH MUHAMMEDMALLA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the 6th accused in Crime No.504/06 of Kadakkal Police Station for offences punishable under Sections 143, 147, 148 read with section 149 I.P.C., section 5 of the Explosive Substances Act and section 27 of the Arms Act, seeks his enlargement on bail.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Kottarakkara and subject to the following conditions: