SAJEESH GANGADHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1, 3, 5 and 6 in Crime No.74/07 of Tirur Police Station for offences punishable under Sections 143, 147, 148, 341, 326 and 307 read with Sec. 149 I.P.C., seek their enlargement on bail. This application was opposed on behalf of the prosecution.

(2.) Having regard to the fact that the occurrence was the result of clashes between N.D.F. workers and R.S.S. workers and there are other connected incidents causing communal disharmony which have been spreading like wildfire, eventhough I am inclined to grant bail to the petitioners, it can only be with effect from a future date and that too on stringent conditions. Accordingly, the petitioners are directed to be released on bail with effect from 7.5.07 on each of the petitioners executing a bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of J.F.C.M., Tirur and subject to the following conditions:- 1. Petitioners shall not enter the limits of Malappuram District until further orders to be passed by the Magistrate or by the Court to which the case is eventually committed. 2. Petitioners shall report before the City Police Commissioner, Kozhikode between 9 a.m. and 11 a.m. on all Wednesdays. 3. Petitioners shall make themselves available for interrogation as and when required by the police till the filing of the final report. 4. Petitioners shall not influence or intimidate the prosecution witnesses nor shall they attempt to tamper with the evidence for the prosecution. 5. Petitioners shall not commit any offence while on bail.

(3.) If the petitioners commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled. This application is allowed as above.