HAIDERALI MUHAMMED KUTTY Vs. S I OF POLICE

JUDGEMENT

(1.) Petitioners seek anticipatory bail on the allegation that the Vythiri Police are at their heels at the instance of certain political parties.

(2.) Learned Public Prosecutor on instructions submitted that the first petitioner alone is the sole accused in Crime No.174/06 of Vythiri Police Station for an offence punishable under section 498A and that petitioners 2 to 5 have so far not been arrayed as accused in the case.

(3.) Having regard to the fact that the marriage took place five years ago and having regard to the other facts and circumstances of the case, I am inclined to grant anticipatory bail to the 1st petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the 1st 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: