SALIMKUMAR ALIAS SALI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioners, who are the husband and mother-in-law of Soumya, the defacto complainant, seek anticipatory bail. Petitioners were accused Nos.1 and 2 in Crime No.171/07 of Kasba Police Station for an offence punishable under section 498A read with section 34 IPC. The marriage between the first petitioner and Soumya took place on 6.11.06 at Chandiroor.

(2.) After hearing both sides and considering the facts and circumstances of the case, while I am inclined to grant bail to the 2nd petitioner, the mother-in-law, I am not inclined to grant anticipatory bail to the first petitioner, the husband. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the 2nd petitioner, Sarojini, on bail for a period of one month in the event of her arrest in connection with the above case on her executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions:

(3.) In the case of the first petitioner, Salim Kumar alias Sali, he is permitted to surrender before the Investigating Officer on any day between 30-05-2007 and 01-06-2007 for the purpose of interrogation and recovery of incriminating material, if any. The first petitioner shall, thereafter, be produced on the same day before the Magistrate, who shall consider his application for regular bail, preferably on the same date on which such application is filed.