BINU HARRIS Vs. S I OF POLICE

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.414/2006 of Ranny Police Station for offences punishable under Secs. 324 and 308 I.P.C., seeks his enlargement on bail. The petitioner surrendered before the investigating officer on 30.1.2007.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his 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., Ranny, and subject to the following conditions:-