NITHIN C BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the second accused in Crime No.454/06 of Ettumanoor Police Station for offences punishable under sections 143, 147, 323, 324, 452 and 294(b) read with section 34 IPC, seeks anticipatory bail. The occurrence took place on 23.10.2006.

(2.) The learned Public Prosecutor on instructions submitted that the petitioner is a known rowdy in that area and an accused in other crimes involving one for an offence punishable under section 302 IPC and that after the occurrence in the present case, in the same night he and others set fire to the shop of the de facto complainant resulting in the registration of another crime.

(3.) Anticipatory bail cannot be granted to a person like the petitioner under these circumstances. There is no reason why the petitioner should not seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within 10 days from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. With the above observation, this petition is dismissed.