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Judgment
Petitioners herein are the accused in Crime No.549 of
2017 of Kannur Town Police Station for offences punishable under
sections 143, 147, 148, 427, 341, 323, 324, 452 and 308 r/w 149 of
the Indian Penal Code .
The allegation of the prosecution is that on 17.05.2017,
the accused trespassed into the house of the de facto complainant
and caused bodily injuries. Petitioners were arrested on 20.05.2017
and they are in custody.
It seems that the investigation has substantially
progressed. The de facto complainant has appeared and submitted
that the matter has been settled between the parties. Having
considered these facts, I am inclined to grant bail to the petitioners
herein subject to the following conditions.
(i) Each of the petitioner shall execute a
bond for a sum of Rs.40,000/- (Rupees forty
thousand only) with two sureties for the like sum
each to the satisfaction of the jurisdictional Court.
(ii) They shall appear before the
Investigating Officer as and when called for.
(iii) They shall not threaten, coerce or intimidate the de facto complainant and the
witnesses nor shall they interfere in the process of
investigation.
(iv) They shall not get involved in any other
identical offences.
The bail application is allowed as above.