JAYAKUMAR ALIAS ISTHIRI JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the first accused in Crime No.206/06 of Poojappura Police Station for offences punishable under sections 452, 323, 324 and 506(ii) read with section 34 IPC and section 27 of the Arms Act, 1959, seeks anticipatory bail. As per order dated 12.10.2006 in B.A.No.5829/06 this court directed the petitioner to surrender before the Investigating Officer on 19.10.2006 between 9.30 AM and 10 AM for the purpose of interrogation and the Police Officer was directed to produce the petitioner before the Magistrate concerned who was directed to consider and dispose of the petitioner's application for regular bail. The petitioner would have it that on account of the fact that he was afflicted with Chickun Gunia and he was unable to comply with the directions in the said order and he prays for one more opportunity. Accordingly, if the petitioner surrenders before the Investigating Officer on any day between 15.12.2006 and 19.12.2006 for the purpose of custodial interrogation, he shall be duly interrogated and thereafter produced before the Magistrate having jurisdiction on the same day itself. The said Magistrate shall consider and dispose of the application for regular bail filed by the petitioner preferably on the same date on which it is filed. With this direction, this petition is disposed of.