BABU SUKU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners who are accused Nos. 1 to 5 in Crime No.48/2007 of Tanur Police Station for offences punishable under Sections 143, 147, 148, 452, 324 and 307 IPC read with Section 149 IPC and also under Section 27 of the Arms Act, 1959, seek their enlargement on bail. The occurrence took place at about 7.00 a.m on 24.1.2007. The accused Nos. 1 and 5 were arrested on 29.1.2007 and accused Nos. 2 to 4 were arrested on 25.1.2007.

(2.) The learned Public Prosecutor opposed the application.

(3.) Having regard to the facts and circumstances of the case and also the turbulent situation still prevailing in that area and in the neighbouring place, I am inclined to grant bail the petitioners only from a future date and that too on stringent conditions.