MURALI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners were accused Nos.1 to 8 in Crime No.82/07 of Peerumedu Police Station for offences punishable under sections 143, 147, 148, 447, 323, 324, 325, 341, 307 and 427 read with section 149 IPC, seek their enlargement on bail. The occurrence took place at about 10 p.m. on 13.3.07 during which the defacto complainant was assaulted using iron rod, wooden stick, etc. resulting in his sustaining fracture of his right hand and other injuries including head injury. The 4th accused was arrested on 19.4.07 and the others surrendered before the Magistrate on 24.4.07 and were remanded to judicial custody.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioners are accused in six other crimes and that the fact that two crimes have been registered at the instance of the petitioners against the defacto complainant does not in any way entitle the petitioners to bail.

(3.) Considering the facts and circumstances of the case, I am of the view that the petitioners can be granted bail but only with effect from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 11.6.07 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 of the J.F.C.M.-I, Peerumedu and subject to the following conditions: