SUBAIDA K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 and 2 in Crime No.244/2006 of Chevayur Police Station, Kozhikode for offences punishable under secs.353 and 379 I.P.C. and secs.126 and 135 of the Indian Electricity Act, 2003 for allegedly indulging in illegal extraction of power to the tune of Rs.1,57,948/- and which was detected on 20.11.2006, seek anticipatory bail.

(2.) Even though the learned Public Prosecutor opposed the application, having regard to the fact that custodial interrogation of the petitioners may not be necessary and having regard to the further fact that the conditions to be imposed hereinafter will adequately safeguard the interests of the prosecution as well, I am inclined to grant anticipatory bail to the petitioners.

(3.) Accordingly a direction is issued to the Station House Officer, Chevayur Police Station to release the petitioners on bail in the event of their arrest in connection with the aforesaid crime on each of them executing a bond for Rs.10,000/- (ten thousand) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-