T SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) V.RAMKUMAR, J. Petitioner who is the first accused in C.C.No.635/98 on the file of J.F.C.M., Jamshedpur for offences punishable under sections 406 and 420 IPC, seeks anticipatory bail.

(2.) ADMITTEDLY, consequent on the non-appearance of the petitioner, non-bailable warrant of arrant is pending against the petitioner. Anticipatory bail cannot be granted so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the said Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail, within three weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed after examining the explanation offered by the petitioner for his previous non-appearance. With this observation, this application is dismissed.