RENJITH ALIAS VENKITESH NAKULAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the first accused in Crime No.294/06 of Vadakkekara Police Station for an offence punishable under section 395 IPC, seeks his enlargement on bail. The occurrence took place on 15.7.2006 at 1.45 PM when the de facto complainant was driving an Indica car with cash worth Rs.35 lakhs was intercepted and attacked with sword and other weapons by five assailants including the petitioner and they decamped with the cash as well as the car and the car was subsequently set ablazed at Kuzhuppilly.

(2.) SHRI P.G.Thampi, Director General of Prosecution submitted that since charge sheet has not been filed and the petitioner has completed 60 days of judicial custody, he may be released on bail on stringent conditions. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.35,000/- (Rupees Thirty Five Tthousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., N.Paravurand subject to the following conditions: