HARIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the accused in Crime No.47/2007 of Rajakkadu Police Station for offences punishable under Sections 307 and 354 IPC seeks his enlargement on bail. The petitioner was arrested on 13.3.2007.

(2.) Even though the learned Public Prosecutor opposed the application, he fairly conceded that the final report has not been filed even after 60 days of detention of the petitioner. If so, by virtue of the proviso to sec.167(2) Cr.P.C. the petitioner is entitled to be released on bail as of right.

(3.) Accordingly, the petitioner is directed to be released on bail 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-I, Adimaly and subject to the following conditions: