SAIDU ALIAS SAIDALAVI KONNOOLAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C. The petitioner are the accused No. 1 and 3 in Crime No. 67/2003 of the Kondotty Police Station taken cognizance of on the basis of a private complaint. The offences alleged are under Sections 376, 313, 450 r/w 34 of I.P.C.

(2.) The Public Prosecutor conceded that considering the facts of the case the order sought for can be granted.

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