MOOSA HAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under section 438 of the code of criminal procedure. The petitioners are accused Nos. 2,3, 6, 7 and 8 in Crime no. 364/2009 of Vatakara Police Station.

(2.) THE offences alleged against the petitioners are under Sections 498-A, 406 and 120 B of the Indian Penal Code.

(3.) TAKING into account the facts and circumstances of the case, the nature of the offence and other circumstances, I am of the view that anticipatory bail can be granted to the petitioners. There will be a direction that in the event of the arrest of the petitioners, the officer in charge of the police station shall release them on bail for a period of one month on their executing bond for Rs. 25,000/- each with two solvent sureties for the like amount to the satisfaction of the officer concerned, subject to the following conditions: