BADHARUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner faces allegations under Sections 308 and 427 I.P.C. He, along with the co-accused, had come before this court seeking anticipatory bail. The application was disposed of with the direction to the petitioners including the petitioner herein to surrender before the investigating officer on any day between 20/03/2007 and 22/03/2007. The co-accused has surrendered. He was produced before the learned Magistrate. He has already been released on bail also. But the petitioner could not surrender before the learned Magistrate within the stipulated period. He has hence come to this court with the prayer that the time fixed may be extended.

(2.) The application is not seriously opposed by the learned Public Prosecutor. I am satisfied that the request of the petitioner can be accepted.

(3.) This Criminal Miscellaneous Case is accordingly allowed. The petitioner is granted time till 02/04/2007 to appear before the investigating officer. If he so surrenders before the investigating officer, it shall be reckoned as sufficient compliance of the order