P V SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C. The petitioner is the accused in Crime No. 237/2007 of the Thodupuzha Police Station. The offences are under Sections 467 and 408 of I.P.C on the basis of a private complaint forwarded under Section 156(3) Cr.P.C.

(2.) On hearing both sides, I am of the view that the petitioner is to be granted the order sought for.

(3.) It is hereby directed that in the event of arrest of the petitioner in connection with Crime No. 237/2007, he shall be released on bail by the officer concerned on executing a bond for Rs.25,000/- with two solvent sureties each for the like amount to the satisfaction of the above officer. It is further stipulated that the petitioner shall appear before proper court and seek bail within a period of thirty days. He shall make available for interrogation by the police officer. He shall not in any manner interfere with the investigation. The bail application is granted.