SYED ALIAS SAITHALI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.1 and 2 in Crime No.91/07 of Chalissery Police Station for offences punishable under Secs.447, 427 and 436 read with section 34 I.P.C., seek their enlargement on bail. Petitioners were arrested on 16.3.2007.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners but with effect from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 27.3.07 on each of them 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., Pattambi and subject to the following conditions: