M. RAJENDRAN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Section 438 Cr.P.C. the petitioner who is the accused in Crime No. 16/2010 of Puthoor Police Station for an offence punishable under Section 498A read with 34 I.P.C., seeks anticipatory bail.

(2.) I heard the learned Counsel for the petitioner and the learned Public Prosecutor.

(3.) THE petitioner shall not commit any offence while on bail.