UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 1st accused in a crime registered before the Pattambi Police Station for an offence punishable under Sec.376 I.P.C., seeks anticipatory bail. The occurrence took place on 1.3.2007.

(2.) The learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and potency test then to have his application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioner shall surrender before the investigating officer on any day between 04-06-2007 and 06-06-2007 for the purpose of interrogation and potency test. The petitioner shall, thereafter, be produced on the same day before the Magistrate, who shall consider his application for regular bail, preferably on the same date on which such application is filed. This petition is disposed of as above.