PRAKASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 2nd accused in Crime No. 3/96 of Guruvayur Police Station for an offence punishable under Section 379 read with Section 34 I.P.C. and whose case is now pending before the L.P. Register as L.P. No. 91 of 2000, seeks a direction to the said Magistrate to release the petitioner on bail on the date of his surrender itself.

(2.) Admittedly, non-bailable warrants of arrest are pending against the petitioner. The circumstances under which those non-bailable warrants of arrest came to be issued against the petitioner are not discernible to this Court. It is only proper that the petitioner surrenders before the learned Magistrate and seeks regular bail.