A P NAHAS Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure. The petitioners are the accused in Crime No.105/2007 of Medical College Police Station, Kozhikode registered under Section 366(A) and 376 of IPC. The petitioners are in custody since 15.03.2007.

(2.) THE Public Prosecutor opposed the application contending that the petitioners are influential and are threatening the defacto complainant and others. All the same, considering the fact that they have been in detention so far it is ordered that the petitioners shall be released on bail on executing bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below and also that they shall not enter the Medical College Police Station limits except for reporting before the Investigating Officer. THEy shall not in any manner interfere with the investigation. THE petitioners are directed that they shall report before the Investigating Officer on every Friday at 10.a.m. until the final report is filed. THE bail application is granted.