VASUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.2 and 3 in Crime No.24/2007 of Kanjar Police Station for offences punishable under secs.498A and 323 read with sec.34 I.P.C., seek anticipatory bail.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the allegations levelled against the petitioners and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs. 10,000.00 (Ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:-