SALIM RAJ P R Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In this petition filed under Sec. 438 Cr.P.C. the petitioners who are accused Nos.1 and 2 in Crime No.453/2010 of Kadakkavoor Police Station for an offence punishable under Sec.498(A) I.P.C., seek anticipatory bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Since the 1st petitioner has already been arrested pending this application, the request for anticipatory bail by the 1st petitioner is disallowed. Having regard to the nature of the allegations levelled against the 2nd petitioner, who is a lady and the other circumstances of the case, I am inclined to grant anticipatory bail to the 2nd petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the 2nd petitioner on bail for a period of one month in the event of her arrest in connection with the above case on her executing a bond for Rs.15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-