RAMACHANDRAN RAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 9 to 13 and 15 in Crime No.26/2007 of Kuthuparamba Police Station for offences punishable under Sections 143, 147 and 148 IPC read with Section 149 IPC and also under Sections 3 and 5 of the Explosive Substances Act, 1908, seek their enlargement on bail. The occurrence took place after midnight on 30.1.2007. The petitioners were arrested on 13.3.2007.

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

(3.) Having regard to the nature of the offences and the other circumstances of the case, I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail on each of them 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, Kuthuparamba and subject to the following conditions: