BASHEER ALIAS BACHI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the second accused in Crime No.667/2006 of Kalamassery Police Station for offences punishable under Sections 120B, 447, 302 and 394 IPC read with Section 34 IPC, seeks his enlargement on bail. The occurrence took place on 27.10.2006 during which a thirty year old person by name Krishnankutty was put to death. The petitioner was arrested on 2.11.2006.

(2.) Even though the learned Public Prosecutor opposed the application, since accused Nos. 1 and 3 in the case had been granted bail by this Court, I see no reason why the petitioner, against whom no other crime has been shown to exist, should be treated differently.

(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-II, Aluva and subject to the following conditions: