RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the sole accused in Crime No. 117 of 2004 of Pooyapally Police Station for an offence punishable under Sec. 55(g) for allegedly having been found in possession of 1600 liters of wash on 11-4-2004, seeks anticipatory bail.

(2.) ADMITTEDLY, consequent on his non-appearance before the committal Court, (JFCM - II, Kottarakkara) in C.P. 139/2006 non-bailable warrants of arrest are pending against him. Anticipatory bail cannot be granted in case of this nature to nullify the process issued by a court of competent jurisdiction. 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 and files an application for regular bail within two weeks from today, the same shall be considered and disposed of, preferably, on the same day on which it is filed. This Application is, accordingly, dismissed.