YESODHARAN KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, three in number, seek anticipatory bail on the allegation that the Kollam East Police are attempting to arrest and harass the petitioners in connection with Crime No.1195/06 of the said Police Station for offences punishable under sections 408 and 420 read with section 34 IPC.

(2.) Learned Public Prosecutor on instructions submitted that while petitioners 1 and 3 are respectively accused 2 and 1, second petitioner is not an accused in the above crime.

(3.) After hearing both sides and after considering the rival contentions of the parties, I am inclined to grant anticipatory bail to petitioners 1 and 3, but on certain conditions. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release petitioners 1 and 3 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: