LAWS(KER)-2007-5-306

SUNDARESAN Vs. SUB INSPECTOR OF POLICE

Decided On May 30, 2007
SUNDARESAN, KUNJUKUNJU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.337/07 of Kottarakara Police Station for an offence punishable under Section 304B IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate having jurisdiction 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. This application is disposed of as above.