KHALID KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This an application filed under Section 438 of the Code of Criminal Procedure. The petitioner is the accused in Crime No.115/07 of Karunagapally Police Station registered under Section 5A of the KRO and Section 3 and 6A of the Essential Commodities Act.

(2.) Heard both sides. Public Prosecutor submits that no instructions has been received so far.

(3.) It is hereby directed that in the event of arrest of the petitioner in connection with the above crime, he shall be released on bail by the officer concerned on executing a bond for Rs.25,000/- with two solvent sureties each for the like amount to the satisfaction of the above officer. It is further stipulated that the petitioner shall appear before proper court and seek bail within a period of thirty days. He shall make available for interrogation by the police officer. He shall not in any manner interfere with the investigation. The application is allowed as above.