BAIJU K K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the accused in C.C. No.169/2004 on the file of the J.F.C.M., Perumbavoor for an offence punishable under Sec.138 of the Negotiable Instruments Act, 1881, seeks anticipatory bail.

(2.) ADMITTEDLY, 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 the concerned magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the J.F.C.M., Perumbavoor 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 disposed