GURU SUMAN ALIAS SUMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure. The petitioners are the accused in Crime No.146/2007 of Alappuzha North Police Station registered under Sections 452, 294(b), 427 read with Section 34 IPC.

(2.) On hearing both sides, I am of the view that the petitioners are to be granted the order sought for.

(3.) It is hereby directed that in the event of arrest of the petitioners in connection with the above crime, they shall be released on bail by the officer concerned on each of them executing a bond for Rs.25,000/- with two solvent sureties each for the like amount to the satisfaction of the above officer. It is further stipulated that the petitioners shall appear before proper court and seek bail within a period of thirty days. They shall make available for interrogation by the investigating officer. They shall not in any manner interfere with the investigation. The application is allowed as above.