AJEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 to 5 in Crime No.254/2007 of Tirur Police Station for offences punishable under Sections 143, 147 and 153-A IPC read with Section 149 IPC, seek their enlargement on bail. The occurrence took place on 9.3.2007. The petitioners were arrested on 10.3.2007.

(2.) The learned Public Prosecutor opposed the application.

(3.) Having regard to the facts and circumstances of the case and also the turbulent situation still prevailing in that area and the neighbouring areas, I am inclined to grant bail the petitioner only from a future date and that too on stringent conditions.