ROBIN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners are the accused in Crime No.72/07 of Kongadu Police Station, Palakkad, registered under Sections 363 and 395 of IPC. They are in custody since 16.4.2007.

(2.) Heard both sides.

(3.) It is hereby ordered that the petitioners shall be released on bail on each of them executing a bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below. They shall not in any manner interfere with the investigation. The petitioners are directed that they shall report before the Investigating Officer on every Friday at 10.a.m. until the final report is filed. The application is allowed.