RADHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail filed under Section 438 Cr.P.C.

(2.) HEARD the counsel for the petitioner. I am not of the view after considering the facts of the case that this is a fit case to grant anticipatory bail to the petitioners. Without prejudice to the petitioners surrendering before the Magistrate concerned and then moving for regular bail, this anticipatory bail application is dismissed. The application for regular bail, if any, moved by the petitioners before the Magistrate shall be considered and appropriate orders passed on the same day itself.