RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.322/07 of North Paravur Police Station registered under Sections 489-B and 489-C of IPC. He is in custody since 17.04.2007. It is submitted by the Public Prosecutor that the investigation is over.

(2.) Heard both sides.

(3.) It is hereby ordered that the petitioner shall be released on bail on executing bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below. He shall not in any manner interfere with the investigation. The bail application is allowed.