NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C., the petitioner who is accused in Crime No.178/2007 of Peramangalam Police Station for an offence punishable under Section 376 IPC seeks his enlargement on bail. The petitioner was arrested on 30.4.2007.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner, the present stage of investigation of the case and the other circumstances of the case, 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, Kunnamkulam and subject to the following conditions: