BASTHICHAND Vs. STATE OF KERALA

JUDGEMENT

(1.) In these applications the father-in-law, mother-in-law and sister-in-law of the defacto complainant Sunitha and who are respectively accused Nos.2, 3 and 4 in Crime No.2/2007 of All Women's Police Station, Pondicherry for offences punishable under sections 498A and 406 read with section 34 IPC and sections 3 to 7 of the Dowry Prohibition Act, seek anticipatory bail.

(2.) The marriage between Sunitha and Vijay Kumar, the first accused, took place on 13.2.2005.

(3.) Having regard to the nature of the allegations levelled against the petitioners and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the Investigating Officer to release the petitioners 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 said officer and subject to the following conditions: