SHARSAD Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the 13th accused in Crime No.5/07 of Beppur Police Station for offences punishable under sections 143, 147, 148, 452, 427, 354 and 308 read with section 149 IPC, seek anticipatory bail.

(2.) EVEN though the learned Public Prosecutor opposed the application, since accused 1 to 12 have already been granted anticipatory bail by this court, as per order dated 23.1.2007 in B.A.422/07, I see no reason as to why the petitioner who was not even named in the FIR should be treated differently. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs.10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions: