KUTTIAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Sec.438 Cr.P.C. the petitioner, a lady, who is the 3rd accused in Crime NO.325/06 of Kanjar Police Station for an offence punishable under Sections 498A read with section 34 I.P.C. seeks anticipatory bail.

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

(3.) Having regard to the nature of the allegations levelled against the petitioner, who is a lady, and other circumstances of the case, 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 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 of the said officer and subject to the following conditions:-