KAVVAYIKKARAN MUHAMMADKUNHI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the first accused in Crime No.202/1998 of Chandera Police Station for offences punishable under Sections 419, 420, 467, 468 and 471 IPC read with section 34 I.P.C., seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner in C.C.No.392/2006 before the J.F.C.M-I, Hosdurg, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed after considering the explanation offered by the petitioner for his previous non-appearance. With the above observation, this application is disposed of.