JAYAKUMAR ALIAS BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.88/2006 of Pampa Police Station for an offence punishable under Section 379 I.P.C read with Section 34 of the Indian Penal Code, for the alleged theft of a Qualis car in the midnight of 19/12/2006, seeks his enlargement on bail. The petitioner was arrested on 11/01/2007.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail 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., Ranny, and subject to the following conditions:- Bail A.No.930/2007