UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 and 3 in Crime No.49/2007 of Tanur Police Station for offences punishable under Sections 448, 324, 308 and 427 IPC read with Section 34 IPC and also under Sections 27 of the Arms Act, 1959, seek their enlargement on bail. The occurrence took place on 24.1.2007 at about 7.30 a.m. The petitioners were arrested on 26.1.2007.

(2.) The learned Public Prosecutor opposed the application.

(3.) Having regard to the facts and circumstances of the case and also the turbulent situation still prevailing in that area and in the neighbouring areas, I am inclined to grant bail the petitioners only from a future date and that too on stringent conditions.