OMANAKUTTAN PILLAI V Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 2nd accused in Crime No.133/2007 of Kottarakara Police Station for offences punishable under sections 323 and 294(b) read with section 34 IPC and section 3(1)X of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, seeks anticipatory bail.

(2.) ANTICIPATORY bail cannot be granted in a case of this nature particularly in view of the bar under section 18 of the said Act. I am, however, inclined to permit the petitioner to surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, he shall be released on bail on appropriate conditions. This application is disposed of as above.