ABDUL NASAR KUNHAVA Vs. STATE OF KERALA

JUDGEMENT

(1.) InthisPetitionfiled under Sec. 439 Cr.P.C.the petitioner, who is the 6thaccused in Crime No.27/07 of Kalpakanchery Police Station for offences punishable under Secs. 120B, 323, 326 and 307 read with section 34 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 9.3.2007.

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

(3.) Having regard to the nature of theoffences, 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 but only from a future date.Accordingly, the petitioner isdirected to be released on bail with effect from 12.4.2007 on hisexecuting 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., Tirur and subject to the following conditions: