ANILA GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.2695/2020 of Kadakkal Police Station, Kollam District for the offences alleged under Sections 323, 324 & 308 of the Indian Penal Code and Section 31 of the Protection of Women from Domestic Violence Act, 2005. Petitioner/accused is the daughter-in-law of the defacto complainant.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) It is submitted before me that all the issues between the petitioner/accused and the defacto complainant and others have been settled by mediation the District Mediation Centre, Kollam. A copy of the Memorandum of Agreement executed under Section 89 of the Code of Civil Procedure read with Rule 24 and 25 of the Civil Procedure (Mediation) Rules, 2005 has been placed before me. It shows that various issues between the parties have been mediated and finally settled in terms of the agreement dated 01-02-2021. In the above circumstances I feel that anticipatory bail can be granted to the petitioner. Accordingly this bail application is disposed of directing that the petitioner shall be released on anticipatory bail in the event of arrest in connection with Crime No.2695/2020 of Kadakkal Police Station, subject to the following conditions: