JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are the husband, sister-in-law, mother-in- law and brother-in-law of one Mini, who committed suicide on 4.4.07 by jumping in front of a running train, seek anticipatory bail. Petitioners are respectively accused Nos.1, 3, 2 and 4 in Crime No.355/07 of Tirur Police Station for offences punishable under sections 498A and 306 read with section 34 IPC. The marriage between Mini and the first petitioner was on 19.9.01. Two children have been born in that wedlock.

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

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioners to surrender before the Investigating Officer for the purpose of interrogation and then to have their application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioners 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 petitioners shall, thereafter, be produced on the same day before the Magistrate, who shall release them on bail on appropriate conditions. This petition is disposed of as above.