KARTHIYAYINI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, who are the mother-in-law and sister-in-law (accused Nos.2 and 3 in Crime No.63/07 of Kottayi Police Station for an offence punishable under section 304B IPC) of one deceased Priya, who committed suicide in her matrimonial home on 21.4.07, seek anticipatory bail.

(2.) EVENTHOUGH the learned Public Prosecutor opposed the application, having regard to the fact that both the petitioners are ladies, I am inclined to permit them to seek regular bail from the Magistrate. Accordingly, if the petitioners surrender before the Magistrate concerned and file an application for regular bail, within two weeks from today, they shall be released on bail on appropriate conditions including one obliging them to make themselves available for interrogation as and when required by the police and also that they will not commit any offence while on bail. This application is disposed of as above.