M K SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners seek anticipatory bail on the allegation that they are apprehending arrest and harassment at the instance of the Panangad Police in connection with Crime No.5/2007 registered by the police for an offence punishable under secs.143, 147, 148, 341, 323, 324 and 326 read with sec.149 IPC.

(2.) The learned Public Prosecutor on instructions submitted that petitioners 1 and 2 are not accused in the case and petitioners 3 to 7 are respectively accused Nos.2, 3, 1, 4 and 5. He also admitted that a counter case has been registered as Crime No.6/2007 in which petitioners 3 and 5 were injured.

(3.) Considering the facts and circumstances of the case, I am inclined to grant anticipatory bail to petitioners 3 to 7. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release petitioners 3 to 7 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/- (Ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-