RAZIM AHAMMED USMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are husband and wife and accused Nos.3 and 4 in Crime No.583/97 of Central Police Station, Ernakulam for offences punishable under sections 419, 467, 471, 420 and 120B read with section 34 IPC, seek anticipatory bail.

(2.) ADMITTEDLY, consequent on the non-appearance of the petitioner in C.C.No.1953/02 on the file of the C.J.M., Ernakulam, non- bailable warrants of arrest are pending against the petitioners. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioners should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioners surrender before the C.J.M., Ernakulam and file 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, after examining the explanation offered by the petitioners for their previous non-appearance. This application is disposed of as above.