BISABATHUNI RAMALINGAYYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE learned Public Prosecutor is afraid that the language used in Section17 (3), Criminal Law Amendment Act of 1908 will make it impossible for this Court to grant bail to persons like the petitioner, accused of an offence under Section 17 (1). His fears are groundless. Section 17 (3) runs as follows:

(2.) IT is not alleged that the petitioner herein is likely to throw a bomb or handgranade or stick of dynamite at the police or other Government officers, or do any other violent or dangerous act if released on bail. So, I direct him (Bisabathuni Ramalingayya) to be released on bail on big furnishing security in his own bond for the sum of Rs. 1000 (RS. one thousand only) with two sureties for Rs. 1000 (Rs. one thousand only) each to the satisfaction of the Additional First Class Magistrate of Tenali, pending disposal of the proceedings before the said Additional First Class Magistrate of Tenali in Crime No. 25 of 1949 or until further orders of this Court.