ABDUL KAREEM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.5/07 of Railway Police Station, Kozhikode registered under Section 394 IPC. He is in custody since 23.2.2007. Heard both sides.

(2.) IT is hereby ordered that the petitioner shall be released on bail on executing a bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below. He shall not in any manner interfere with the investigation. The petitioner/s is/are directed that he/she/they shall report before the Investigating Officer on every Friday at 10.a.m. until the final report is filed. The application is allowed.