ANILRAJ JOHNSON Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner who is the 6th accused in Crime No. 306/1999 of Aryanad Police Station for offences punishable under Sections 143, 147, 148, 149, 324, 307 and 379 read with Sec. 149 I.P.C. seeks anticipatory bail.

(2.) The case against the petitioner was split up and transferred to the L.P. Register as L.P. 3/2005 consequent on his failure to appear before the trial Court in S.C. 1248/2000 (Asst. Sessions Court, Nedumangad).

(3.) Admittedly, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction.