HAMSA KARAKUNNU SAIDALI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE common petitioner in these applications for anticipatory bail is the second accused in Crime Nos.366/06 and 367/06 of Kalpakancherry Police Station. THE case of the prosecution is that the first accused and the petitioner herein together committed theft of three gas cylinders. THE criminal antecedents of the petitioner, are yet to be ascertained by taking his finger print, etc. It is too early to conclude that the petitioner has been falsely implicated. I am not inclined to grant anticipatory bail to the petitioner. THEre is no reason why the petitioner should not seek regular bail in each of the cases after surrendering before the Magistrate concerned. Accordingly, if the petitioner surrenders before the Magistrate concerned and files applications for regular bail, the same shall be considered and disposed of preferably on the same date on which they are filed. With this observation, these applications are disposed of.