NIZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under section 438 of the code of criminal procedure. The petitioner is the accused in Crime No. 253 of 2009 of Kollam East Police Station.

(2.) THE offence alleged against the petitioner is under section 498 A 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 petitioner. There will be a direction that in the event of the arrest of the petitioner, the officer in charge of the police station shall release him on bail for a period of one month on his executing bond for Rs. 25,000/- with two solvent sureties for the like amount to the satisfaction of the officer concerned, subject to the following conditions: