RADHIKA K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused Nos. 2 and 3 in Crime No. 503 of 2006 of Hosdurg Police Station for offences punishable under Secs. 342, 354, 506(1) and 376 read with Sec. 109 I.P.C. seek their enlargement on bail.

(2.) EVEN though the learned Director General of Prosecutions opposed the application, having regard to the fact that both the petitioners are ladies and appropriate conditions can be imposed to safeguard the interest of the prosecution as well, I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail on each of them 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-I, Hosdurg, and subject to the following conditions: