MAROLI SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 2nd accused in Crime No. 128 of 2006 of Dharmadom Police Station for offences punishable under Sections 3 and 5 of the Explosive Substance Act, 1908, seeks his enlargement on bail. Petitioner surrendered before the Investigating Officer on 9-2-2007 and was produced before the Magistrate on the same day before the J.F.C.M., Thalassery who dismissed his application for regular bail.

(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 a future date. Accordingly, the petitioner is directed to be released on bail with effect from 22-2-2007 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., Thalassery, and subject to the following conditions: