Y P RAHMATHULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is the 6th accused in Crime No.334/2006 of Medical College Police Station, Kozhikode for offences punishable under Secs.120B, 121, 121A, 465, 468, 471 read with section 34 I.P.C. and section 7 read with section 13(1)(a) of the Prevention of Corruption Act and section 12(b) of the Passports Act, seeks his enlargement on bail. Petitioner was arrested on 10-11-2006 and ever since then he has been remanded to the judicial custody.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the duration of judicial custody of the petitioner and the further fact that he had not directly met the first accused, who is alleged to be the Pakistani national, for whom the petitioner had secured the passport, I am inclined to grant bail to the petitioner but subject to adequate conditions safeguarding the interest of the prosecution. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Kunnamangalam and subject to the following conditions: