SAINUDHEEN MOITHEEN KOYA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos. 1 and 2 in Crime No. 791 of 2006 of Tirur Police Station for offences punishable under Sections 120 (B), 454 and 307 I.P.C. seek their enlargement on bail. The occurrence took place on 23-10-2006. The petitioners were arrested on 14-20-2006.

(2.) Even though the learned Public Prosecutor opposed the application submitting inter alia that tension still prevails in that area, having regard to the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners but on conditions safeguarding the interests of the prosecution as well. 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., Tirur 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.