SABU C P Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are accused Nos. 1 to 4 in Crime No.37/2007 of Pandalam Police Station for offences punishable under Sections 308, 323 and 324 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.) Having regard to the fact that there is a counter case also registered as Crime No.38/2007 and to the further fact that the occurrence took place inside the textile shop of the first petitioner, 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: BA.570/07