STEPHEN ALIAS APPACHAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) 1. Petitioner who is the 4th accused in Crime No.36/05 of Vellathooval Police Station for offences punishable under sections 120 (b), 364, 343 and 379 read with section 34 IPC, seeks his enlargement on bail.

(2.) Learned Public Prosecutor opposed the application. The case of the prosecution is that between 11.2.2005 and 13.2.2005, eight accused persons including the petitioner pursuant to the criminal conspiracy hatched by them abducted the de facto complainant and wrongfully confined him and robbed him of his gold chain weighing 1.5 sovereigns, his mobile phone and cash worth Rs.500/-.The petitioner was arrested on 2.2.2007 and remanded to judicial custody, where he continues.

(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 with effect from 28.2.2007. Accordingly, the petitioner is directed to be released on bail with effect from 28.2.2007 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., Adimaly and subject to the following conditions: