- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Madras High Court while dealing with an application filed in terms of Section 438 of the Code of Criminal Procedure, 1973 (in short the 'Code') .This Appeal has been filed by the complainant. The applicants before the High Court who are respondents 1to 3 herein, filed the application as they were apprehending arrest in crime No. 1358 of 2006 which was under investigation of the Inspector of the concerned circle. It was alleged in the complaint that because of the dowry demands, the victim committed suicide and the accused-respondent Nos.1 to 3 apprehended arrest for the alleged offence under Section 304 B of the Indian Penal Code, 1860 (in short the 'IPC') and Section 4 of the Dowry Prohibition Act, 1961(in short the 'Act').
(3.) The application was disposed of by the learned Single judge inter-alia with the following observations and directions: i. each of them should execute a bond for a sum of Rs. 25.000/- (Rupees Twenty Five Thousand only) together with two sureties each for the like sum to the satisfaction of XVII Metropolitan Magistrate Saidapet, Chennai. ii. The first petitioner shall appear before the respondent police for a period of two weeks daily at 10.30.a.m. and thereafter the first petitioner shall appear before the respondent police as and when required. iii. The petitioners 2 and 3 shall report before the respondent police for a period of three days from l0.30. a.rn. to 12. 30. noon everyday and thereafter they shall be available for interrogations as and when required. iv. The petitioners 1 and 2, in consultation with the first accused, who is the husband of the victim in this case, shall take all necessary steps to band ever all the articles belonging to the victim viz. gold and diamond jewellery, house held articles including the silver articles and the cash to the father of the victim within a period of two weeks after our execution of this order.;