MADHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) 1. Petitioners, who are accused Nos.8 to 10 in Crime No.89/2007 of Vaikom Police Station for offences punishable under Sections 120B and 420 read with section 34 IPC, seek anticipatory bail.

(2.) In as much as this court had granted anticipatory bail to the petitioners in similar crimes, I see no reason for the petitioners herein should be treated differently. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case 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 to the said officer and subject to the following conditions:

(3.) If the petitioners commit breach of any of the above conditions, the bail granted to them shall be liable to be cancelled. This application is allowed as above.