SAKKEER S H Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 3rd accused in C.C. 19/03 on the file of the Judl. First Class Magistrate's Court, Mannarkkad for offences punishable under Secs457 & 380 read with Sec. 34 I.P.C., seeks anticipatory bail.

(2.) PETITIONER was granted bail in the above case and during trial he absconded and according to him it was due to his securing a job abroad. Anticipatory bail cannot be granted in a case of this nature so as to nullify the warrant of arrest pending against the petitioner. PETITIONER is prepared to surrender before the trial court and participate in the trial. It is for the petitioner to seek regular bail after surrendering before the concerned Magistrate's Court. Accordingly, if the petitioner surrenders before the magistrate court and files an application for regular bail within ten days from today, the same shall be considered and disposed of preferably on the same day on which it is filed after considering his explanation for the previous non-appearance. With the above observation this application is dismissed.