ACHUTHAN PILLAI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are the father-in-law and mother-in-law of Sunitha Rajesh, who is the defacto complainant, seek anticipatory bail. They are accused Nos.2 and 3 in Crime No.76/07 of Koramangala Police Station for an offence punishable under Sec.498A I.P.C.

(2.) According to the petitioners, they apprehend arrest at the instance of the said Sunitha Rajesh.

(3.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.