MAIKKILE ANICLUZ Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the 3rd accused in Crime No.22/07 of Anchuthengu Police Station for offences punishable under Secs.306 and 294(b) read with section 34 I.P.C., seeks his enlargement on bail.

(2.) The case of the prosecution is that 22 year old Suma Olivar, who was the neighbour of accused Nos.1 and 2, committed suicide pursuant to accused Nos.1 and 2 outraging the modesty of her mother and accused Nos.1 and 2 abusing Suma Olivar in filthy language. The petitioner is also alleged to have joined accused Nos.1 and 2 in abusing the deceased in filthy language.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Varkala and subject to the following conditions: