B A FASLUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 1st accused in Crime No.110/2007 of Kasaragod Police Station for offences punishable under Secs.143, 147, 148, 341, 332 and 308 read with sec.149 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 1.2.2007.

(2.) 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 from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 12.2.2007 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.-I, Kasaragod,and subject to the following conditions:-