KRISHNAKUMAR ALIAS APRANI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 1st accused in Crime No.20/06 of Kazhakkuttam Police Station for offences punishable under sections 143, 147, 148, 324 and 308 read with section 149 IPC and section 27 of the Arms Act, 1959, seeks his enlargement on bail. He was arrested on 25.9.2006 in connection with some other crimes and his arrest in this case was recorded on 11.10.2006.

(2.) LEARNED Public Prosecutor admitted that no charge sheet has been filed even after 60 days of judicial custody of the petitioner. If so, by virtue of the proviso to section 167(1) Cr.P.C., the petitioner is entitled to bail as of right. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-III, Thiruvananthapuram and subject to the following conditions: