V V MANOHARAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.4 and 6 to 8 in Crime No.98/2007 of Kasaragod Police Station for offences punishable under Sections 143, 147, 148, 341, 324 and 307 read with section 149 I.P.C., seek their enlargement on bail. The occurrence took place on 27.1.2007 and the petitioners were arrested on 28.1.2007.

(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 from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 26.2.2007 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.-I, Kasaragod and subject to the following conditions: BA.873/07