ABDUL NAZAR KUNJANI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners who are accused Nos.1 and 2 in Crime No.723/06 of Perinthalmanna Police Station for offences punishable under Sections 366, 376(g) and section 3(2) (v) of the SC & ST (PA) Act, seek their enlargement on bail.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners with effect from 8.1.2007. Accordingly, the petitioners are directed to be released on bail with effect from 8.1.2007 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.-I, Perinthalmanna and subject to the following conditions: