NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 3rd accused in Crime No. 797/2006 of Mannarkkad Police Station for offences punishable under Secs. 143, 147, 353, 393 and 307 read with Sec. 149 I.P.C. seeks bail. The occurrence took place on 24-10-2006 at 7.30 p.m. when the accused persons are alleged to have stopped the vehicles passing along the Nellipuzha National Highway and extorted money from the passengers and drivers of the vehicles. The petitioner was arrested on 24-10- 2006.

(2.) SINCE this Court has granted bail to the 2nd accused who was similarly placed as the petitioner, I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Mannarkkad, and subject to the following conditions: