VIBHU Vs. STATE OF KERALA

JUDGEMENT

(1.) InthisPetitionfiled under Sec. 439 Cr.P.C.the petitioner, who is the husband of deceased Sheeba, who committed suicide by pouring kerosene and setting ablaze herself on 7.3.2007, seeks his enlargement on bail. Petitioner was arrested on 14.3.2007. He is an accused in Crime No.126/07 of Kottiyam Police Station for offences punishable under sections 498A and 306 IPC. The marriage between the petitioner and Sheeba was on 13.4.2006.

(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 but only with effect from a future date.Accordingly, the petitioner isdirected to be released on bail with effect from 13.4.2007 on his executing 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.-II, Kollam and subject to the following conditions: