K RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THIS application for anticipatory bail is filed by the accused in Crime No. 35 of 2002 of Anchalumood Police station registered under Section 498a of the Indian Penal Code. The allegation against the petitioner is that he harassed the defacto complainant, who is his wife, mentally and physically with demand for dowry. The submission made by the learned counsel appearing for the petitioner is that he filed an application for dissolution of marriage in the Family Court, Kollam and another petition for getting custody of the children and after the filing of the above petitions, the defacto complainant had given the complaint on the basis of which crime was registered against the petitioner. It appears that keeping of the petitioner in judicial custody on arresting him is not needed in connection with the investigation of the crime. Anticipatory bail can be granted to the petitioner. In the event of arrest of the petitioner in connection with the above crime, he shall be released on bail on executing bond for Rs. 20 ,000 /- with two solvent sureties each for the like amount. Petitioner will appear before the Magistrate within one week from this date. Petitioner will make himself available before the investigating Officer as and when required in connection with the investigation of the crime. . .