Kerala High Court: N. Anil Kumar, J. allowed this application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973.
The applicant of this bail is the accused in Crime No. 2227 of 2019 of the Sasthamkotta Police Station in Kollam District. The applicant was accused of committing offences punishable under Section 498-A of the Penal Code.
The contentions made by the counsel for the complainant, C.N. Prabhakaran, are that the wife of the accused is the de facto complainant. The de facto complainant got married to the accused on 5-11-2018. After that the wife lived at the matrimonial home of the accused of 3 months where she alleged was treated with cruelty and was mistreated. The wife filed a petition before District Police Chief, Kollam against the accused of the same reasons.
The contentions made by the counsel for the petitioner, M.R. Jayalatha, are that the accused filed O.P. No. 982 of 2019 before the Family Court and alleged that the wife has stolen the gold ornaments which were entrusted with her by the applicant’s family after the marriage.
After hearing both the sides, the Court held that both the parties are in a matrimonial dispute and the Original Petition is already pending in the Family Court. The Court held that because the matter is matrimonial, the petitioner can be granted the bail-in case he gets arrested. Though the Court laid down certain conditions-
- the petitioner will be granted the bail-in case of arrest, but he will have to execute a personal bond of Rs 50,000 along with bonds of two solvent sureties amounting to the satisfaction of the arresting officer
- the petitioner will have to make himself present before the Investigating Officer, as when directed
- the petitioner will not intimidate or influence the prosecution witness
- in case of non-compliance with the order of this Court, the Court having jurisdiction over the case can cancel his bail. [Sunil Kumar v. State of Kerala, 2019 SCC OnLine Ker 6060, decided on 27-12-2019]
