SUNIL K B Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners who are accused Nos.3 and 4 in Crime No.281/2006 of Viyyur Police Station for offences punishable under secs.143, 147, 148, 302 and 201 r/w. sec.149 I.P.C., seek their enlargement on bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Even though this is a case in which an 18 year old Polytechnic student by name Jindo was abducted by a gang consisting of five persons including the petitioners herein and kept under wrongful confinement for the purpose of claiming ransom from his father and on the boy attempting to escape from the unfinished house where he was restrained, the boy was smothered and subsequently drowned to death by immersing him in a thodu after tying a rope around his neck and thereafter his dismembered body parts were buried at several places, considering the role attributed to the petitioners herein, the absence of any criminal antecedents for the petitioners, the duration of their judicial custody from 15.8.2006 onwards and other aspects of the matter, I am inclined to grant bail to the petitioners, but only from a future date.