M J AJAYAGOSH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the second accused in Crime No.6/02 of Irinjalakuda Police Station for offences punishable under sections 406 420 and 472 IPC, seeks anticipatory bail. Originally the case was registered only against the wife of the petitioner for an offence punishable under section 472 IPC. During the trial of the case, the Police had conducted further investigation revealing the involvement of the petitioner herein as well and also the commission of the other offences.

(2.) HEARD both sides. I am inclined to grant anticipatory bail to the petitioner, provided he co-operates with the investigation of the case. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs.10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions: