ABDUL HAMEED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.85/2007 of Bakel Police Station for offences punishable under Sections 498-A and 325 IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Having regard to the allegations including one that the petitioner had inflicted fracture on the nasal bone of his wife, Ramlabi, the defacto complainant, I am not inclined to grant anticipatory bail to the petitioner. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for interrogation and then to have his application for regular bail ordered by the Magistrate concerned.