R SREEKUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The common petitioner in these petitions filed under sec.439 Cr.P.C. is the 1st accused in Crime Nos.364, 363 and 362 of 2006 respectively of Ottappalam Police Station for offences punishable under Secs.408, 420, 468 and 477 I.P.C., seeks his enlargement on bail. The offences are alleged to have committed during the period from 2.5.2004 to 29.3.2006. The petitioner was arrested on 16.11.2006 and ever since he is in custody.

(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., Ottappalam and subject to the following conditions:-