ASHIM P HASHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 438 Cr.P.C. the petitioners who are accused Nos.1, 2, 3, 5 and 6 in Crime No.148/06 of Kannur City Police Station for offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with section 149 I.P.C., seek anticipatory bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor. Even though the learned Public Prosecutor opposed the application, having regard to the fact that there was a counter case with regard to the same occurrence registered as Crime No.147/06 before the same Police Station for offences including 308 IPC, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs. 10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions: