P K SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused, 2, 1 and 3 to 7 respectively in Crime No.557/06 of Parassala Police Station for offences punishable under sections 143, 147, 148, 324 and 308 IPC read with section 149 IPC,seek anticipatory bail.

(2.) LEARNED counsel for the petitioners submitted that pending this application, accused 4 and 6 who are petitioners 4 and 6 have been arrested and he is not pressing the application regarding petitioners 4 and 6. There is a counter case registered as Crime No.559/06 at the instance of petitioners 4 and 6 in which deadly weapons like sword and chopper have been allegedly used. The weapon used in the present case is a wooden lathi . Considering the fact that there is a counter case also from the same occurrence, I am inclined to grant bail to the petitioners excluding petitioners 4 and 6. Accordingly, a direction is issued to the Investigating Officer to release petitioners 1 to 3, 5 and 7 on bail for a period of one month in the event of their arrest in connection with the Crime No.557/06 on each of them executing a bond for Rs. 10,000/- with two solvent sureties each for the like amount to the satisfaction of the Investigating officer and subject to the following conditions: