SHAJI SEBASTIAN DEVASSIA Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER who is the accused in C.C.No.241/1999 on the file of the J.F.C.M., Mattannur, for offences punishable under secs.279 and 338n IPC, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner before the trial court, the case against him was transferred to the long pending register where it is numbered as L.P.C.67/2002. Non-bailable warrants of arrest are pending against the petitioner. Hence I am not inclined to grant anticipatory bail so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the trial court and seek regular bail. Accordingly, if the petitioner surrenders before the trial court and files an application for regular bail within ten days from today, the same shall be considered and disposed of preferably on the same day on which it is filed. With the above observation this petition is disposed of.