SREEKANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are the accused in Crime No.26/2007 of Kodumon Police Station for offences punishable under Sections 353 and 323 read with section 34 I.P.C., seek anticipatory bail.

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

(3.) In as much as a counter case has also been registered in respect of the very same occurrence as Crime No.27/2007 for similar offences, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case 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 to the said officer and subject to the following conditions: