S B VIJAYA Vs. LAKSHMINARAYANA

JUDGEMENT

(1.) We have heard either side.

(2.) Learned Additional Advocate General has produced before us F.I.R.No. 204 of 2000 of Saroomnagar Police Station of Ranga Reddy District. According to the said F.I.R., the Petitioner's husband, namely, B. Lakshmikanth has committed an offence punishable under Section 354 of the Indian Penal Code. Truth or otherwise of this accusation has to be adjudicated by the competent criminal Court. But the fact remains that he has been produced before the Court of Additional Judicial First Class Magistrate, East and North at Kothapet, Ranga Reddy District,and has been remanded to judicial custody till 29-4-2000.

(3.) The petitioner is present before this Court and is in advanced stage of pregnancy. She has got two children, who are also present in the Court. On enquiry, it is stated that there is nobody for her to look after. As there is imminent necessity of medical attention to her and as there are no elder members to look after her immediate medical needs (it is stated that her scheduled date of delivery is just one or two days i.e., to-day or tomorrow), we are of the considered view that the petitioner's husband namely B. Lakshmikanth should be released on bail on his furnishing a personal bond for Rs. 10,000/-. If he is still in the custody of the Magistrate and has not been sent to jail,then the Magistrate should release him on bail. If he is in jail,then the jail authorities should take his personal bond for Rs. 10,000/- and let him off on bail. However, it is made clear that the said criminal case will be investigated into in accordance with law.