SAIDALI MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the first accused in Crime No.357 of 2006 of Thampanoor Police Station for offences punishable under Secs. 465, 468, 471 and 473 read with Sec. 34 I.P.C., seek his enlargement on bail.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners 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., Thiruvananthapuram and subject to the following conditions: