T SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Adoor Police is after him in connection with Crime No.776/06 of Adoor Police Station registered for offences punishable under sections 376 (2)(g) and 366 IPC.

(2.) LEARNED Public Prosecutor on instructions submitted that the petitioner is the 11th accused in the case and that the case has been transferred to Kunnikkode Police Station wherein it is registered as crime No.499/06. Having regard to the nature of offences, the request for anticipatory bail is misconceived. There is no reason why the petitioner should not seek regular bail from the Magistrate concerned after surrendering before the Magistrate. Accordingly, if the petitioner surrenders before the Magistrate concerned and files 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. With this observation, this petition is dismissed.