SREEJITH ALIAS UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is accused No.1 in Crime No. 281/2006 of Viyyur Police Station for offences punishable under Secs. 143, 147, 148, 302, 201 read with Sec. 149 I.P.C., seeks bail. He was arrested on 04/08/2006..

(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.-I, Thrissur and subject to the following conditions: