THOMAS ALIAS JOMY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Crime No.3/2007 of Aaralam Police Station for offences punishable under Secs.354 and 511 of 376 I.P.C., seeks his enlargement on bail.

(2.) The occurrence took place on 9.1.2007 during which a school girl aged seven years was attempted to be ravished by the petitioner after taking her to a nearby plantation. Petitioner was arrested on the same day and is in custody since then.

(3.) Eventhough the learned Public Prosecutor opposed the application, having regard to the facts and circumstances of the case and the duration of judicial custody of the petitioner, I am inclined to grant bail to the petitioner with effect from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 27.2.2007 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., Mattannur and subject to the following conditions: