K NOUFAL IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 9th accused in Crime No.61 of 2005 of Iritty Police Station for offences punishable under Sections 143, 147, 148, 341, 302 and 120B read with Section 149 I.P.C. and Sections 3 and 5 of Explosive Substances Act, seeks his enlargement on bail. The occurrence took place on 10.3.2005. The petitioner was not arrested during the crime stage. The matter is now pending before the committal court, namely, J.F.C.M., Mattannur as C.P.164 of 2006. On receipt of summons from the committal court, the petitioner claims to have appeared before that court and filed an application for bail, which was dismissed and he has been remanded to the judicial custody. Hence, this application.

(2.) AFTER hearing the learned counsel for the petitioner, 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., Mattannur on such condition as the Magistrate may impose and the same will include a condition for prompt appearance of the petitioner on all the days of posting of the case for trial. This application is allowed as above.