SIRAJ ALIAS SIJU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 and 2 in Crime No.75/2007 of Nilambur Police Station for offences punishable under Sections 341 and 304 IPC read with Section 34 IPC, seek their enlargement on bail. The occurrence took place on 27.1.2007 at about 6.30 p.m., when the accused persons, consequent of being refused admission into the Teak Museum at Nilambur, are alleged to have beaten the security guard. The cause of death was the head injury, which was allegedly inflicted by beating with a torch on the head.

(2.) The learned Public Prosecutor opposed the application.

(3.) Having regard to the facts and circumstances of the case, including the duration of the judicial custody already undergone by the petitioners, I am inclined to grant bail to them, but only from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 7.4.2007, 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, Nilambur and subject to the following conditions: