SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners who are the husband, father-in-law and mother- in-law of the de facto complainant, namely, Bincy Mol seek aniticipatory bail. THE petitioners are accused Nos. 1 to 3 in Crime No.508/2006 of Mavelikkara Police Station for offences punishable under Section 498A of IPC and Section 4 of the Dowry Prohibition Act.

(2.) THE learned Public Prosecutor submitted that the case is already resulted in the filing of the charge sheet after the investigation and the request for anticipatory bail is virtually misconceived. THE petitioners may therefore surrender before the Magistrate concerned and file an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same date on which it is filed. This application is disposed of as above.