M. K. NASEEMA Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER , who is the accused in C.C.Nos.8611 of 2010, 7432 of 2010 and 8963 of 2010 on the file of the Metropolitan Magistrate-XVIII, Saidapet for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, seeks anticipatory bail.

(2.) EVEN though with regard to a case pending before a court located beyond the territorial limits of the State of Kerala, this Court has no jurisdiction to grant anticipatory bail unless the petitioner is sought to be arrested within the limits of State of Kerala, in view of the decision Madhusoodan v. Superintendent of Police. (1992(2) KLT 83), appropriate orders can be passed to the police charged with the duty of executing the arrest warrant to grant bail to the petitioner and to ensure the presence of the petitioner before the court concerned located outside Kerala. The petitioner is accordingly directed to surrender before the Chief Judicial Magistrate, Ernakulam and execute a bond for Rs.15,000/- (Rupees fifteen thousand only) with two solvent sureties each for the like amount to the satisfac tion of the Officer concerned in the event of her arrest by the Town North Police, Ernakulam pursuant to the warrant issued by the trial court on her undertaking that she shall surrender before the trial court on or before 23/05/2011.