MOHAMMED SAHAD C A Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos. 1 and 2 in Crime no. 219/2008 of Kasaragod Police Station alleging commission of offence punishable under sections 143, 147, 148, 341, 323 and 153a read with section 149 IPC. The 1st accused was arrested on 29. 3. 2009 and the 2nd accused was arrested on 30. 3. 2009 and since then they have been under judicial custody. The case of the prosecution is that the complainant was intercepted on 27. 3. 2009 while riding a motor cycle and the 1st accused and another bet him with hands and another bet him and took away Rs. 3,000/- from his possession.

(2.) IN view of the nature of the allegations levelled against the petitioners and considering the fact that they have been under judicial custody since 29. 3. 2009 and 30. 3. 2009 onwards, I think they can be enlarged on bail with conditions.

(3.) ACCORDINGLY, the bail application is allowed on the following conditions: