N A ANSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 8th accused in Crime No.25/2007 of Irikkur Police Station for offences punishable under Secs.143, 147, 148, 452 323, 324, 354 and 427 read with sec.149 I.P.C. and sec.25(1)(A) of the Arms Act, seeks his enlargement on bail. The petitioner was arrested on 27.1.2007.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(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. 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.-II, Kannur, and subject to the following conditions:-