Kerala High Court
Dr.Preceline George vs State Of Kerala on 30 September, 2010
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 5682 of 2010()
1. DR.PRECELINE GEORGE, AGED 29 YEARS,
... Petitioner
2. A.T.GEORGE, PLOT.NO.5, SOORYA GARDEN,
3. MARGARATE PREMY, W/O.A.T.GEORGE,
Vs
1. STATE OF KERALA,
... Respondent
For Petitioner :SRI.SANTHAN V.NAIR
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :30/09/2010
O R D E R
V. RAMKUMAR, J.
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B.A. No.5682 of 2010
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Dated: 30.09.2010
ORDER
Petitioners, who are accused in Crime No.639/2010 of Thrikkakara Police Station for offences punishable under Section 498A read with 34 I.P.C., seek anticipatory bail.
2. The learned Public Prosecutor opposed the application.
3. Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioners to surrender before the Investigating Officer for the purpose of interrogation and then to have their application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioners shall surrender before the investigating officer on 14.10.2010 or on 15.10.2010 for the purpose of interrogation and recovery of incriminating material, if any. The petitioners shall thereafter be produced before the Magistrate who on being satisfied that the petitioners have been interrogated by the Police, shall consider and dispose of their application for regular bail preferably on the same date on which it is filed.
This petition is disposed of as above.
V.RAMKUMAR, JUDGE sj