SHIBU SREEKANTAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the first accused in Crime No.311/06 of Valiyathura Police Station for an offence punishable under section 376 IPC for allegedly having been ravished his step daughter born to his concubine, kept by the petitioner, seeks his enlargement on bail.

(2.) The case of the prosecution is that the petitioner has been sexually assaulting the 14 year old girl right from the aged of 8 years. The petitioner was arrested on 24.11.2006 and he has been in judicial custody ever since then.

(3.) Having regard to the facts and circumstances of the case including the duration of judicial custody of the petitioner , I am inclined to grant bail to the petitioner, but on conditions safeguarding the interest of the prosecution as well. 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.-II,Thiruvananthapuram and subject to the following conditions: