UTHUPPU P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No. 1570/2011 of Central Police Station, Ernakulam, registered for the offences under Sections 457, 468, 420, 471, 472, 473, 475 and 476 of Indian Penal Code based on a private complaint filed before Chief Judicial Magistrate, Ernakulam and sent for investigation under Section 156(3) of Code of Criminal Procedure. Apprehending arrest, petition is filed under Section 438 of Code of Criminal Procedure for anticipatory bail. Learned Counsel appearing for the petitioner and learned Public Prosecutor were heard.

(2.) CONSIDERING the nature of the offences alleged, I do not find that custodial interrogation of the petitioner is necessary. Petitioner is directed to report before the Investigating officer within ten days from today for interrogation. After completing interrogation, petitioner shall be released on bail on executing a bond for Rs. 20,000/ - with two solvent sureties each for the like sum to the satisfaction of the investigating officer on the following conditions.