RAHEEM MAMOOTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 2nd accused in Crime No. 791 of 2004 of Thalassery Police Station Police Station for offences punishable under Secs. 420, 464, 468 read with Sec. 34 I.P.C., seeks anticipatory bail.

(2.) THE case is now pending before the Judl.First Class Magistrate, Thalassery as C.C. No. 460/05. THE grievance of the petitioner is that eventhough he did not receive summons from the court, non- bailable warrants of arrest are issued against him. Such being the position, I am not inclined to nullify the process issued by a court of competent jurisdiction by granting anticipatory bail. It is for the petitioner to seek regular bail after surrendering before the concerned Magistrate's Court and offering explanation for his non-receipt of summons. Accordingly, if the petitioner surrenders before the magistrate court and files an application for regular bail, the same shall be considered and disposed of preferably on the same day on which it is filed after examining the grievance of the petitioner that he did not receive summons of the court and that the role attributed to him in the private complaint filed by the complainant does not deserve pre-trial incarceration.. With the above observation this application is dismissed.