SIBISH M Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 1st accused in Crime No.948/2006 of Kundara Police Station for offences punishable under Secs.143, 147, 148, 323, 324, 326 and 308 read with sec.149 I.P.C., seeks anticipatory bail.

(2.) Even though the learned Public Prosecutor opposed the application, having regard to the fact that admittedly the petitioner was not weilding any weapon and that he is an employee of the Kollam Branch of the ICICI Bank, I am inclined to grant anticipatory bail to the petitioner.

(3.) Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on each of them executing a bond for Rs. 10,000/- (Ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-