ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 1st accused in Crime No.72/2000 of Pattambi Police Station for offences punishable under Secs.323 and 324 I.P.C. and taken on file as C.C.240/2000 by the J.F.C.M., Pattambi, seeks anticipatory bail.

(2.) ADMITTEDLY consequent on the non-appearance of the petitioner before the said court, the case against him has been transferred to the long pending register where it is registered as L.P.No.55/2003. Non-bailable warrant of arrest is pending against the petitioner. Anticipatory bail cannot be granted in a case like this so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before that court and seek regular bail. Accordingly, if the petitioner surrenders before the said 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 application is dismissed.