In this Petition filed under Sec.439 Cr.P.C. the petitioners who
are accused Nos.1, 2 and 6 in Crime No.34/07 of Kuttiady Police
Station for offences punishable under Sections 147, 148, 341, 324 and
308 read with section 149 I.P.C., seek their enlargement on bail.
2. I heard the learned counsel for the petitioners and the
learned Public Prosecutor.
3. Having regard to the nature of the offences, the duration
of judicial custody of the petitioners and the other circumstances of the
case etc., I am inclined to grant bail to the petitioners with effect from
19.2.2007. Accordingly, the petitioners are directed to be released on
bail with effect from 19.2.2007 on each of them executing a bond for
Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties
each for the like amount to the satisfaction of the J.F.C.M., Nadapuram
and subject to the following conditions:
1. The petitioners shall report before the Investigating
Officer between 9 a.m. and 11 a.m. on all Wednesdays.
2. The petitioners shall make themselves available for
interrogation as and when required by the Police, till the
filing of the final report.
4. The petitioners shall not commit any offence while
on bail.
If the petitioners commit breach of any of the above conditions, the
bail granted to them shall be liable to be cancelled.
This application is allowed as above.
V.RAMKUMAR, JUDGE.