AI Structured Summary
Not yet generated for this judgment
Judgment
1.Petitioner is the accused in crime no.525/2017
of the Taliparamba police station. He is alleged
to have committed an offence punishable under
Sec.498A of IPC . He seeks bail under Sec.438 of
Cr.P.C .
2.Heard the learned counsel for the petitioner and
the learned Public Prosecutor.
3.The petitioner is the husband of the first
informant. She filed a complaint against him
alleging harassment. She alleges mental and
physical harassment. Admittedly there are
matrimonial disputes between the spouses. No
injury is seen to have sustained by the first
informant going by the papers in the case diary.
The possibility of repairing the matrimony
should also be kept in mind. In these
circumstances I am inclined to grant bail under Sec.438 of Cr.P.C .
4.The application is allowed. The petitioner
shall be released on bail after interrogation
on his executing a bond for Rs.30,000/- with
two solvent sureties each for the like sum in
the event of his arrest in connection with
crime No.525/2017 of the Taliparamba police
station. The petitioner shall co-operate with
the investigation. He shall make himself
available for interrogation as and when
required by the investigating officer. He
shall report to the investigating officer
between 10.00 am and 11.00 am on every Tuesday
for a period of two months or till the filing
of the report under Section 173(2) of the
Cr.P.C, whichever is earlier. The petitioner
shall not intimidate or try to influence
witnesses; nor shall he destroy evidence or
tamper with it. The court concerned is hereby
empowered to cancel the bail in the event of
violation of any of the conditions mentioned
above. The petitioner shall not leave the
country without the permission of the court
concerned.