M P RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 2nd accused in Crime No. 336/2006 of Medical College Police Sation, Kozhikode, for an offence punishable under Section 379 read with Sec. 34 I.P.C., for allegedly snatching the chain of the defacto complainant who is the neighbour to the petitioner, seeks anticipatory bail. 2. The learned Public Prosecutor opposed the application submitting inter alia that the petitioner is an accused in two other criminal cases involving theft.

(2.) ANTICIPATORY bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same date on which it is filed. With the above observation this application is dismissed.