ARIMBRA BALAN KUNHAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the 1st accused in Crime No.12/07 of Pothukallu Police Station for offences punishable under Sections 452 and 332 I.P.C. and section 3 (2) of the PDPP Act, seeks his enlargement on bail. The petitioner was arrested on 25.1.2007.

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

(3.) Having regard to the nature of the offences, 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 with effect from 26.2.2007. Accordingly, the petitioner is directed to be released on bail with effect from 26.2.2007 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., Nilambur and subject to the following conditions: