J JACOB ALIAS SAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the sole accused in Crime No.481/06 Pathanapuram Police Station for offences punishable under sections 324 and 308 IPC, seeks his enlargement on bail. The occurrence took place on 20.10.2006. PETITIONER surrendered before the Magistrate concerned on 4.12.2006 and has been remanded to judicial custody.

(2.) EVEN though the learned Public Prosecutor opposed the application having regard to the duration of judicial custody of the petitioner and the fact that the petitioner has no previous criminal antecedents, I am inclined to grant bail to the petitioner, but only 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.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-III, Punalur and subject to the following conditions: