P B THIMOTHIYOS Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the code of Criminal Procedure. The petitioners are accused 1 to 5 in Crime no. 242/09 of Thrissur Town West Police Station.

(2.) THE offences alleged against the petitioners are under Sections 143, 147, 148, 341, 323, 324 and 308 read with 149 of the Indian Penal Code.

(3.) I have perused the case diary. The wound certificate does not disclose serious injuries. 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: