JIJU T MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No. 25/07 of Pandalam police station for offences punishable under Sections 452, 323, 324 and 427 of I.P.C., seeks anticipatory bail.

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

(3.) The petitioner would allege that the matter has since been settled with the de facto complainant as evidenced by Annexure A2 affidavit sworn to by the de facto complainant, I am inclined to grant anticipatory bail to the petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case 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 to the said officer and subject to the following conditions: