RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners who are accused Nos.3,4,7 & 8 in Crime No.782/2006 of Adoor Police Station for offences punishable under Secs. 366, 366(A), 376(2)(g) I.P.C., seek bail. The petitioners were arrested on 11/11/2006 and have been in judicial custody.

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

(3.) In as much as the other accused in the case have been granted bail by this Court as per the common order dated 11/12/2006 in Bail Application Nos. 7274, 7286 and 7310 of 2006, 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. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Adoor and subject to the following conditions: