ABDUL HAFIS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 2nd accused in Crime No. 144/2006 of Kenichira Police Station for offences punishable under Sections 323, 366(A), 376 (g) and 506(1) read with 34 I.P.C. seeks his enlargement on bail.

(2.) The occurrence has allegedly taken place on 3-11- 2006. The victim is a 15 year old girl. The petitioner surrendered on 9-11- 2006 before the Magistrate and was remanded to judicial custody where he continues.

(3.) Even though the Public Prosecutor opposed the application, having regard to the present stage of investigation and the other facts and circumstances of the case, I am inclined to grant bail to the petitioner with effect from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 18-12- 2006, on his executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Sulthan Bathery, and subject to the following conditions:-