SONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 3rd accused in Crime No.216/06 of Santhanpara Police Station for offences punishable under sections 143, 147, 148, 324 and 308 read with section 149 IPC, seeks anticipatory bail. The occurrence took place on 10.8.2006.

(2.) Taking note of the fact that the matter had been squared up between the de facto complainant and the accused, this court as per order dated 18.12.2006 in B.A.No.7159/06 had granted anticipatory bail to the first accused. If so, there is no reason why the petitioner who is the 3rd accused in the case should be treated differently.

(3.) Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs.10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions: