SIBI SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) BOTH these applications are for anticipatory bail. The sole petitioner in B.A.No.2068/07 is the first petitioner in B.A.No.2070/07.In B.A.No.2068/07 he is the first accused in Crime No.293/07 of Kollam East Police Station for offences punishable under sections 420, 468, 470, 474 and 120B read with section 149 IPC. In B.A.No.2070/07 the petitioners are accused Nos.1, 4 and 5 in the very same Crime No.293/07 referredto above.Inviewof thefactthat thepetitionerin B.A.No.2068/07 is the first petitioner in B.A.No.2070/07 pertaining to the very same crime, the learned counsel for the petitioner submitted that he is not pressing B.A.No.2068/07, which is accordingly dismissed as not pressed.

(2.) IN the case of B.A.No.2070/07, in as much as the first petitioner has been granted anticipatory bail in two other related crimes and petitioners 2 and 3 are his sister and brother respectively, I see no reason why the petitioners therein 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 monthin the event of their arrest in connection with the above case on each of them executing a bond forRs.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: