C PRAMOD KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioners who are accused Nos.1 and 2 in Crime No.1/07 Hosdurg Police Station for offences punishable under Sections 341 and 308 read with section 34 I.P.C., seek their enlargement on bail. They were arrested on 2.1.2007.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners with effect from 30.1.2007. Accordingly, the petitioners are directed to be released on bail with effect from 30.1.2007 on each of them 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.-I, Hosdurg and subject to the following conditions: