JIBI ALIAS JIBESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the seventh accused in Crime No.174/2007 of Koratty Police Station for an offence punishable under Section 398 IPC read with Section 34 IPC, seeks his enlargement on bail. The occurrence took place on 25.4.2007 at about 6.20 p.m. The petitioner was arrested on 5.5.2007.

(2.) The learned Public Prosecutor opposed the application submitting inter alia that accused Nos. 1 to 4, pursuant to the criminal conspiracy hatched between A1 to A7, had attempted to rob the defacto complainant who was returning with cash worth Rs.4,30,000/- after the sale of broiler chicken and that the said attempt was foiled due to the timely intervention of the local public.

(3.) Considering the facts and circumstances of the case even though I am inclined to grant bail to the petitioner, it can only be with effect from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 11.6.2007, 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, Chalakkudy and subject to the following conditions: