RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1, 3, 2 and 4 respectively in Crime No.449/2006 of Chingavanam Police Station for offences punishable under secs.324 and 326 read with sec.34 I.P.C., seek anticipatory bail.

(2.) The occurrence took place at 1.30 p.m. on 24.12.2006 during which the de facto complainant was attacked by six persons including the petitioners. In as much as he has sustained injuries including fracture of the frontal bone at the instance of accused Nos.1 and 2, I am not inclined to grant anticipatory bail to accused Nos.1 and 2. However, I am inclined to grant anticipatory bail to accused Nos.3 and 4.

(3.) Accordingly a direction is issued to the investigating officer to release accused Nos.3 and 4 on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs. 10,000/- (Ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:- 1. Accused Nos.3 and 4 shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays. 2. They shall make themselves available for interrogation as and when required by the Investigating Officer. 3. They shall not influence or intimidate the prosecution witnesses nor shall they attempt to tamper with the evidence for the prosecution. (4. They shall not commit any offence while on bail. 5. They shall surrender before the Magistrate concerned and seek regular bail in the meanwhile. If accused Nos.3 and 4 commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled.