BASHEER NALUMANDY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos. 5 and 3 of Kolavalloor Police Station for offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with Sec. 149 I.P.C., seek anticipatory bail.

(2.) The occurrence took place on 06-01-2007 during which the de facto complainant sustained injuries mainly at the hands of A1 and A3 who were wielding iron rods.

(3.) The learned Public Prosecutor opposed the application. In as much as no overt acts are attributed to the 5th accused in the case, I am inclined to grant anticipatory bail to the 5th accused. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the 5th accused on bail for a period of one month in the event of his arrest in connection with the above case 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 to the said officer and subject to the following conditions: