BINU SALOMI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 2nd accused in Crime No.145/03 of Vilappilsala Police Station for offences punishable under sections 324, 302 and 120B read with section 34 IPC, seeks his enlargement on bail. The occurrence took place on 1.8.03 at about 9 p.m. when the six accused persons pursuant to the criminal conspiracy hatched by them are alleged to have murdered one Yesudasan. The petitioner was absconding. Consequent on the non-appearance of the petitioner in C.P.No.142/06 before the JFCM, Kattakada, non-bailable warrants of arrest were issued against him. At that stage, he approached this court seeking anticipatory bail, which was not granted. He was directed to surrender before the Magistrate and seek regular bail within a specified period. He sought further extension of the said time. Admittedly, he surrendered before the Magistrate on 12.3.07. His application for regular bail was rejected and he has been remanded to judicial custody. If the petitioner is granted bail, he may make himself scarce and flee from justice. Therefore, I am not inclined to grant bail to the petitioner. This application is accordingly dismissed.