KRISHNANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 to 5 in Crime No.5/07 of Karimkunnam Police Station for offences punishable under sections 341, 323, 326 and 294(b) read with section 34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the first accused is the person who assaulted the Police Constable with a stone resulting in the loss of one tooth and loosening of another tooth and that the attack was being infuriated by the reporting to the Police about the aggression mounded by the first accused.

(3.) Considering the above facts and circumstances of the case, I am not inclined to grant anticipatory bail to the first petitioner/first accused. I am, however, inclined to grant anticipatory bail to accused Nos.2 to 5. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release petitioners 2 to 5 on bail for a period of one month in the event of their arrest in connection with the above case on each of them 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: