BINOY UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.415/2006 of Sooranad Police Station for offences punishable under Secs.366 and 376 I.P.C. and sec.3(2)(V) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989, seeks his enlargement on bail. The occurrence took place on 12.12.2006. The petitioner was arrested on 14.12.2006.

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

(3.) Having regard to the nature of the offence, 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., Sasthamcotta, and subject to the following conditions:-