THARAMMEL IBRAHIM ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the sole accused in Crime No.578/2000 of Manjeri Police Station for offences punishable under sections 279, 337 and 304A IPC, seeks anticipatory bail. The case against the petitioner is pending before the C.J.M., Manjeri as L.P.Case No.29/03.

(2.) ADMITTEDLY, non-bailable warrants of arrest are pending against the petitioner for his non-appearance. He had jumped bail twice. The justification offered is that he was employed abroad. That is not a reason to remain absent. At any rate, anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the C.J.M., Manjeri 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. In the event of the learned Magistrate granting bail to the petitioner, the passport of the petitioner shall be got surrendered. With this observation, this bail application is dismissed.