ANEESH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The petitioners are accused 1 to 4 in Crime No. 102/09 of perunad Police Station.

(2.) THE offences alleged against the petitioners are under Sections 323, 324, 341 and 452 read with 34 of the Indian Penal Code.

(3.) TAKING into account the facts and circumstances of the case, the nature of the offences, the injury sustained and other circumstances, I am of the view that anticipatory bail can be granted to the petitioners. There will be a direction that in the event of the arrest of the petitioners, the officer in charge of the police station shall release them on bail for a period of one month on their executing bond for Rs. 25,000/- each with two solvent sureties for the like amount to the satisfaction of the officer concerned, subject to the following conditions: a) The petitioners shall report before the investigating officer between 9 AM and 11 AM on all Mondays, till the final report is filed or until further orders; B) The petitioners shall appear before the investigating officer for interrogation as and when required; c) The petitioners shall not try to influence the prosecution witnesses or tamper with the evidence; d) The petitioners shall not commit any offence or indulge in any prejudicial activity while on bail. E) On the expiry of the period mentioned above, the petitioner shall surrender before the Magistrate concerned and seek regular bail. F) In case of breach of any of the conditions mentioned above, the bail shall be liable to be cancelled. The Bail Application is allowed as above.