ABDUL MUJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C., the petitioners who are accused Nos. 1 and 3 in Crime No.158/2007 of Punalur Police Station for offences punishable under Sections 323, 341, 324 and 326 IPC read with Section 34 IPC, seek their enlargement on bail.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners, the present stage of investigation and the other circumstances of the case, I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail on each of them executing a bond for Rs. 10,000.00 (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M-III, Punalur and subject to the following conditions: