MOHAMMED RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the first accused in Crime No.242/2014 of Kumbala Police Station, Kasaragod District. The offences alleged against him and other accused are punishable under Secs.294(b), 323 and 498A r/w 34 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) FIRST accused is the husband of the complainant. 2nd accused is the mother of the first accused. It is alleged that the petitioners subjected the complainant to physical and mental cruelty. They used to abuse the complainant using obscene words.

(3.) CONSIDERING all the aspects the following directions are issued: The petitioner shall surrender before the Investigating Officer within 10 days from today. After interrogation the accused shall be produced before the learned Magistrate. When applied for bail by the accused, the learned Magistrate will grant bail to the petitioner but on the following conditions: