KISHORE Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are husband and wife and accused Nos.1 and 3 in Crime No.68/07 of Haripad Police Station for offences punishable under Secs.143, 147, 148, 294(b), 332, 323 and 307 read with section 149 I.P.C. and section 3(1) of the PDPP Act, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) Having regard to the fact that the injuries sustained are comparatively minor injuries though on the Additional Sub Inspector of Police and the further fact that the first petitioner is an Excise Guard in service, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners 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/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions: