ABDUL KALAM AZAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 6th accused in Crime No. 35 of 2007 of Kayamkulam Police Station for offences punishable under Sections 143, 147, 148, 323 and 332 read with Sec. 149 I.P.C., seeks anticipatory bail.

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

(3.) In as much as the 2nd accused in the case has already been granted anticipatory bail by this Court as per the order dated 25-01- 2007 in B.A. 434/07 and also since the petitioner is a subsequently arrayed accused, I am inclined to grant bail to the petitioner as well. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner 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: