SASIKUMAR JAYADEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the accused in Crime No.266/2005 of Kollengode Police Station for offences punishable under Secs.419 and 420 I.P.C., seeks anticipatory bail.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor opposed the application submitting, inter alia, that the accused, who was working as Peon in the Food Inspector's office at Kollengode, had availed a total loan of Rs.7 lakhs from 13 Banks by producing forged salary certificates of another Food Inspector.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for interrogation and then to have his regular bail application considered by the Magistrate concerned expeditiously. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 19.2.2007 and 21.2.2007 for the purpose of custodial interrogation and recovery of incriminating materials, if any. The petitioner shall, thereafter, be produced on the same day before the Magistrate concerned. The Magistrate shall consider and dispose of the application for regular bail, if any, filed by the petitioner, preferably on the same date on which it is filed. This application is disposed of as above.