KRISHNAKUMAR KRISHNANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 1st accused in Crime No.73/06 of Medical College Police Station, Thiruvananthapuram for offences punishable under sections 143, 147 and 148 read with section 3 and 5 of the Explosive Substances Act and section 27 of the Arms Act,seeks his enlargement on bail. Even though the petitioner was arrested in connection with some other crimes, arrest in this case was recorded on 13.10.2006.

(2.) LEARNED Public Prosecutor admitted that no charge sheet has been filed even after 60 days of judicial custody of the petitioner. If so, by virtue of the proviso to section 167(1) Cr.P.C., the petitioner is entitled to bail as of right. 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 Additional Chief Judicial Magistrate, Thiruvananthapuram and subject to the following conditions: