ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.265/07 of Thodupuzha Police Station registered under Sections 120 B, 328, 376 r/w Section 34 of IPC. They were in custody since 06.04.2007.

(2.) Heard both sides.

(3.) It is hereby ordered that the petitioners shall be released on bail on executing bond for Rs.25,000/- each with two solvent sureties each for the like sum to the satisfaction of the court below. They shall not in any manner interfere with the investigation. The petitioners are directed that they shall report before the Investigating Officer on every Friday at 10.a.m. until the final report is filed. The bail application is allowed.