MUJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) 1. The common petitioner in all these applications for regular bail is the fifth accused in crime No.679/2006 of Kayamkulam Police Station for offences punishable under Sections 143, 147, 148, 452, 324, 427 and 506(i) IPC read with Section 149 IPC. He is the first accused in crime No.720/2006 of the said police station for an offence punishable under Section 394 IPC read with Section 34 IPC and the second accused in crime No.728/2006 of the very same police station for offences punishable under Sections 143, 147, 148, 323 and 324 IPC read with Section 149 IPC and Sections 5(1)(a) and 27(1) of the Arms Act, 1959.

(2.) The learned Public Prosecutor opposed the applications submitting inter alia that the petitioner is an accused in several cases.

(3.) Since he is in judicial custody from 28.12.2006 and the investigation in this case is virtually over, I am inclined to release the petitioner on bail, but on appropriate conditions safeguarding the interest of the prosecution.