RUKHIYA ALI MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Sec.438 Cr.P.C. the petitioner, a lady, who is the 1st accused in Crime No.289/06 of Thrithala Police Station for offences punishable under sections 498A and 313 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:- 1. The petitioner shall make herself available for interrogation as and when required by the Police. 2. The petitioner shall not influence or intimidate the prosecution witnesses nor shall she attempt to tamper with the evidence of the prosecution. 3. Petitioner shall not commit any offence while on bail. 4.. Petitioner shall surrender before the Magistrate concerned and seek regular bail in the meanwhile. If the petitioner commits breach of any of the above conditions, the bail granted to her shall be liable to be cancelled. This application is allowed as above.