RATHEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS in these bail applications are accused Nos.5, 6 and 1 respectively of Crime No.782/06 of Adoor Police Station for offences punishable under sections 366, 366A and 376(2)(g) IPC. 1st accused was arrested on 11.11.2006, 5th accused was arrested on 17.11.2006 and 6th accused was arrested on 12.11.2006.

(2.) AFTER considering the entire facts and circumstances of the case including the circumstance that the second accused in Crime No.776/06 of the very same Police Station involving the same victim was granted bail by this court as per order dated 29.11.2006 in B.A.No.6906/06, I am inclined to grant bail to the petitioners as well, however with effect from 17.12.2006 only. Accordingly, the petitioners are directed to be released on bail with effect from 17.12.2006 on each of them 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., Adoor and subject to the following conditions: