INDIRAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.14/2007 of Mannar Police Station for offences punishable under Secs.498A and 306 I.P.C., seeks anticipatory bail. The daughter-in-law of the petitioner allegedly set fire to herself from the matrimonial home on 14.1.2007. Her marriage with the petitioner's son was in the year 2002. It is the scolding by the petitioner which is alleged to have triggered the girl's impulse to commit suicide.

(2.) The learned Public Prosecutor opposed the application.

(3.) Eventhough I am not inclined to grant anticipatory bail to the petitioner, I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and then to have her application for regular bail ordered by the Magistrate having jurisdiction. Accordingly, the petitioner shall surrender before the investigating officer on any day between 06-06-2007 and 08-06-2007 for the purpose of interrogation and recovery of incriminating material, if any. The petitioner shall, thereafter, be produced on the same day before the Magistrate, who shall release the petitioner on bail on appropriate conditions. This petition is disposed of as above.