HAIDARALI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos. 1 to 3 in Crime no. 92/2009 of Manjeshwar Police Station alleging commission of offence punishable under sections 143, 147, 148, 341 and 153a read with section 149 IPC. The petitioners were 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 21. 3. 2009 while riding a car and 10 persons including the accused pelted stone and tried to destroy the car with deadly weapons.

(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 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: