SASIDHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused No.2 in Crime No.299/05 of Alathur Police Station for offences punishable under Secs. 420, 465, 471 read with Sec. 34 I.P.C., seeks bail. He was arrested on 11/12/2006.

(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 with effect from 30/12/2006. 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., Alathur and subject to the following conditions with effect from 30/12/2006: