A CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the first accused in Crime No.298/06 of Aryancode Police Station for offences punishable under sections 324, 325, 323 and 308 read with section 34 IPC, seeks anticipatory bail. The occurrence took place on 5.12.2006 at 8.30 PM during which the de facto complainant is alleged to have been attacked by the petitioner using a sword.

(2.) THE learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner is a known rowdy of that locality and is involved in many other cases. Anticipatory bail cannot be granted in a case of this nature. THEre is no reason why the petitioner should not surrender before the Magistrate 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.