K Y MAJEED Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the first accused in Crime No.244/06 of Eloor Police Station for offences punishable under sections 406 and 420 read with section 34 IPC, seeks anticipatory bail.

(2.) EVEN though I am not inclined to grant anticipatory bail to the petitioner, I am inclined to give an opportunity to the petitioner to surrender before the Investigating Officer for interrogation and thereafter for his regular bail application considered by the Magistrate concerned. Accordingly, the petitioner shall surrender before the Investigating Officer on any day between 27.12.2006 and 3.1.2007 for the purpose of custodial interrogation and recovery of incriminating documents, if any. The petitioner shall thereafter be produced before the Magistrate having jurisdiction on the same day, who shall dispose of the application for regular bail, preferably on the same date on which it is filed. With this direction, this petition is disposed of.