C RAJENDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the 3rd accused in Crime No.526/06 of Hosdurg Police Station for an offence punishable under section 379 read with section 34 IPC in respect of a lorry, seeks anticipatory bail. The offence was committed on 30.11.2006.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that accused 1 and 2 who were the co-accused in the offence were arrested on 9.12.2006 and 15.12.2006 respectively and the petitioner is also having the same degree of complicity. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. With this direction, this petition is disposed of.