SAJI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 and 2 in Crime No.71/07 of Thottilpalam Police Station for offences punishable under Secs.447, 294(b), 324 and 326 read with sec.34 I.P.C., seek anticipatory bail. The occurrence took place on 18.5.2007.

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

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioners to surrender before the Investigating Officer for the purpose of interrogation and then to have their application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioners shall surrender before the investigating officer on any day between 06-06-2007 and 08-06-2007 for the purpose of interrogation and recovery of incriminating material, if any. The petitioners shall, thereafter, be produced on the same day before the Magistrate, who shall consider their application for regular bail, preferably on the same date on which such application is filed. This petition is disposed of as above.