SIRAJUDHEEN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioners who are accused Nos. 1 to 4 in Crime No. 214/06 of Perumpadappu Police Station for offences punishable under Secs. 341, 324, 308 read with Sec. 34 I.P.C., seek anticipatory bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.

(3.) Having regard to the fact that the de facto complainant Abdulla has not named any of the four assailants who are stated to be known persons of the locality, I am inclined to grant anticipatory bail to the petitioners. At the same time, since the weapons have not been recovered the petitioners will have to surrender before the investigating officer on the dates to be specified hereunder. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case 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 to the said officer and subject to the following conditions: