MAJEED A. Vs. THE STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are the accused 1, 2 and 4 in Crime No. 31/2012 of Ambalathara Police Station registered for the offences punishable under Sections 498 -A of IPC, based on a private complaint filed before the Judicial First Class Magistrate Court -I, Hosdurg. The first petitioner is the husband of the defacto complainant. The second petitioner is the brother of the first petitioner and third petitioner is the sister in law of the first petitioner. Apprehending arrest, this petition is filed under Sec. 438 of the Code of Criminal Procedure. Learned Counsel appearing for the petitioners and learned public prosecutor were heard. Considering the allegation raised in Annexure A complaint, I do not find that custodial interrogation of the petitioners is necessary. In such circumstances, petitioners are directed to report before the investigating officer for interrogation within ten days from today. Investigating Officer is permitted to interrogate them. After completing the interrogation, the petitioners shall be released on bail on executing bond for Rs. 20,000/ - (Rupees Twenty Thousand Only) each with two solvent sureties each for the like sum to the satisfaction of the Investigating Officer on the following conditions.

(2.) THE 3rd petitioner shall report before the Investigating Officer as and when required by the Investigating Officer.

(3.) PETITIONER shall not leave India without the previous permission of the concerned Magistrate.