SHEREEF UTHUMANKANNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 2 to 4 in Crime No.51/2007 of the Yeroor Police Station for offences punishable under Sections 452, 323, 324 and 294(b) IPC read with Section 34 IPC, seek anticipatory bail.

(2.) Having regard to the fact that a counter case, arising from the same occurrence, has also been registered and having further regard to the fact that no serious injuries have been sustained, I am inclined to grant anticipatory bail to the petitioners.

(3.) Accordingly, a direction is issued to the Investigating Officer 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 Investigating officer and subject to the following conditions: