DAMODARAN SANKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are the husband, father-in-law and sister-in-law of Omana, the defacto complainant, seek anticipatory bail. The petitioners are accused Nos. 1 to 3 in Crime No.158/2007 of Kottarakkara Police Station for offences punishable under Sections 498-A and 494 IPC. The marriage between the defacto complainant, Omana, and the first accused took place on 10.2.2000. A child has been born in that wedlock. The complaint of the defacto complainant is that from the eighth month of the marriage onwards, she has been ill-treated and harassed by the petitioner with demands of dowry and the petitioner has subsequently contracted another marriage with one Radha.

(2.) After hearing both sides and considering the facts and circumstances of this case, I am inclined to grant anticipatory bail to the petitioners 2 and 3 (accused Nos. 2 and 3).

(3.) Accordingly, a direction is issued to the Investigating Officer to release the petitioners 2 and 3 (accused Nos. 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/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the Investigating officer and subject to the following conditions: