SIDDIQUE ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos.2 and 3 in C.C.No.296/2004 on the file of the J.F.C.M-I, Palakkad for offfences punishable under Sections 420 and 468 IPC read with Section 34 IPC, seek anticipatory bail.

(2.) According to the petitioners, the trial of the case is over and the case stands posted for judgment. Consequent on the non appearance of the petitioners on three of the dates on which the case stood posted for judgment, the J.F.C.M-I, Palakkad has issued non bailable warrants of arrest against the petitioners.

(3.) Anticipatory bail cannot be granted to nullify the process issued by a Court of competent jurisdiction. There is no reason why the petitioners should not surrender before the Magistrate and seek regular bail.