DANIEL JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in B.A.No.1802/07 is the 5th accused in Crime No.509/2006 of Thalassery Police Station for offences punishable under sections 409, 468 and 471 IPC in respect of a Tavera car. The petitioners in B.A.No.1811/2007n are accused Nos.5 and 6 in Crime No.512/2006 of Thalassery Police Station for the very same offences in respect of a Maruti Omni Van.

(2.) Learned Public Prosecutor opposed the applications submitting, inter alia, that the vehicles in question have not been recovered so far.

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioners should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioners surrender before the Magistrate concerned and file separate applications for regular bail in each of the cases, within two weeks from today, each of those cases shall be considered and disposed of, preferably on the same date on which such applications are filed. These applications are disposed of as above.