M. Rajendran vs The State of Kerala

V. Ramkumar, J.—In this Petition filed u/s 438 Cr.P.C. the petitioner who is the accused in Crime No. 16/2010 of Puthoor Police Station for an offence punishable u/s 498A read with 34 I.P.C., seeks anticipatory bail.

I heard the learned Counsel for the petitioner and the learned Public Prosecutor.

Having regard to the allegations levelled against the petitioner, the relative conduct of the parties, the nature of the legal injury and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs. 25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions:

The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.

The petitioner shall make himself available for interrogation including custodial interrogation as and when required by the Investigating Officer.

The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

The petitioner shall not commit any offence while on bail.

Before the expiry of the aforesaid period, the petitioner shall surrender before the Magistrate concerned and seek regular bail.

If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled.

This application is allowed as above.