ANOOPKUMAR P P Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 1st accused in Crime No.373/2006 of Chandera Police Station for an offence punishable under secs.52A and 68A of the Copyright Act, 1957 in respect of allegedly pirated C.Ds., seeks anticipatory bail.

(2.) Even though the learned Public Prosecutor opposed the application, in view of the fact that this court has granted anticipatory bail to similarly situated persons, I see no reason to treat the petitioner differently.

(3.) Accordingly, a direction is issued to the officer- in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs. 10,000/- (Ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-