RASHEED HYDROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the 1st accused in Crime No.144/06 of Kenichira Police Station for offences punishable under Sections 366A, 376(2)(g) and 506(ii) read with section 34 I.P.C., 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 with effect from 18.12.2006. Accordingly, the petitioner is directed to be released on bail with effect from 18.12.2006 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, Sulthan Bathery and subject to the following conditions: