BALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 4 in Crime No.576/2010 of Mannarkkad Police Station for offences punishable under Sections 419, 420, 467 and 468 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 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.