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Judgment
9 paragraphs · 247 wordsV. Jagannathan
Heard the learned counsel for the petitioners in respect of anticipatory bail sought by the petitioners. At the outset, learned counsel for the petitioners submits that the petition is not pressed as against the 1st petitioner who i3 the husband of the complainant and with regard to others, anticipatory bail be granted as the offences alleged are under sections 498A, 114 r/w 34 of 1PC and sections 3 and 4 of the D.P. Act.
Having regard to the aforesaid submission made and other than the 1st petitioner, rest of them being trip parents and other relatives of the husband, they can be released on bail by imposing conditions. Hence the following order is passed.
(i) Petitioners 2 to 8 shall be released on bail in the event of their arrest in Cr. No. 216/12 of NEPS, Tumkur, on each of them executing a personal bond for a sum of Rs. 50,000/- with two sureties for the likesum to the satisfaction of the arresting police officer.
(ii) They shall not tamper or attempt to tamper any of the prosecution witnesses.
(iii) They shall not hamper the investigation in any manner.
(iv) They shall assist the investigating officer in completion of the investigation by giving all the information that is sought by the investigating officer
(v) They shall appear before the I.O. as and when they are called upon to do so.
The petition is dismissed as withdrawn insofar as the 1st petitioner is concerned.