MOOSA IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the third accused in Crime No. 891 of 2006 of Vadakara Police Station for an offence punishable under Sec. 376 (2)(g) I.P.C., seek his enlargement on bail. Petitioner was arrested on 21-12-2006.

(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 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 with effect from 18-1-2007 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-I, Vadakara and subject to the following conditions: