PEETHAMBARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.1 and 3 to 6 in Crime No.135/2007 of Pavaratty Police Station for offences punishable under Secs.143, 147, 148, 120B, 341, 324, 326 and 307 read with section 149 I.P.C., seek their enlargement on bail. The petitioners were arrested on 18.4.2007.

(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, the present stage of investigation and the other circumstances of the case etc., I am inclined to grant bail to the petitioners but only with effect from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 11.6.2007 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., Chavakkad and subject to the following conditions: