PREMKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 to 3 in Crime No.10/07 of East Police Station, Kollam for an offence punishable under section 498A read with section 34 IPC, seek anticipatory bail.

(2.) The marriage between Mayadevi the de facto complainant and the first accused took place on 28.5.2006 and she has left the matrimonial home within a short span of six months in November, 2006. Her allegation in the complaint lodged before the Police was that her husband, the first accused, has been demanding a further amount of Rs.3 lakhs by way of dowry.

(3.) It is too early to accept the petitioners' contention that he has been falsely implicated in the case. I am, therefore, not inclined to grant anticipatory bail to the first accused. Regarding accused 2 and 3 who are the parents of the first accused, I am inclined to grant anticipatory bail to them. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release petitioners 2 and 3 on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs.10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions: