SUJITH KUMAR C P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 Cr.P.C. The petitioners are the accused in Crime No. 250/2007 of Taliparamba police station on the basis of a private complaint. The offence alleged is under Section 498-A r/w Section 34 of I.P.C.

(2.) On hearing both sides, I am of the view that the petitioners are to be granted the order sought for.

(3.) It is hereby directed that in the event of arrest of the petitioners in connection with Crime No. 250/2007, they shall be released on bail by the officer concerned on executing a bond for Rs.25,000/- each with two solvent sureties each for the like amount to the satisfaction of the above officer. It is further stipulated that the petitioners shall appear before proper court and seek bail within a period of thirty days. They shall make available for interrogation by the police officer. They shall not in any manner interfere with the investigation. The bail application is granted.