DAS KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.10/2007 of H.Nagar Police Station, Palakkad, for an offence punishable under Sec.5 read with sec.25(1) (a) of the Arms Act, seeks his enlargement on bail. The petitioner was arrested on 15.1.2007.

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

(3.) Having regard to the nature of the offence, 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 from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 30.1.2007 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.-III, Palakkad, and subject to the following conditions:-