SREENIVASAN NARAYANAN Vs. D Y SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) InthisPetitionfiled under Sec. 439 Cr.P.C.the petitioner, who is the husband of Bindu, who on 22.1.07 committed suicide by self immolation to which she succumbed on 26.1.07, seeks hisenlargement on bail. He is the accused in Crime No.42/07 of Ottapalam Police Station originally for an offence punishable under section 498A IPC and subsequently altered into one punishable under sections 304B and 306 read withsection 34 IPC. Petitioner wasarrestedon 27.1.07 andhe has been in judicial custody ever since then.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of theoffences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner isdirected to be released on bail on hisexecuting a bond for Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Ottapalam and subject to the following conditions: