SHAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, who are accused Nos.1, 3, 6 and 8 in Crime No.105/07 of Tirur Police Station for offences punishable under Sections 143, 147, 148, 302 and 153A read with Sec. 149 I.P.C., seek their enlargement on bail. This application was opposed on behalf of the prosecution.

(2.) HAVING regard to the fact that the occurrence was the result of clashes between N.D.F. workers and R.S.S. workers and there are other connected incidents causing communal disharmony which have been spreading like wildfire, eventhough I am inclined to grant bail to the petitioners, it can only be with effect from a future date and that too on stringent conditions. Accordingly, the petitioners are directed to be released on bail with effect from 7.5.07 on each of the petitioners executing a bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of J.F.C.M., Tirur and subject to the following conditions:-