SUBASH IDICULA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused Nos.1 to 3 in Crime No.20/2007 of Kunnikode Police Station for offences punishable under secs. 447 and 324 read with sec.34 I.P.C. and sec.27 of the Arms Act, seek anticipatory bail.

(2.) HAVING regard to the fact that a connected case has already been registered as Crime No.21/2007 and that the parties are near relatives and the dispute is with regard to the cattle, even though I am not inclined to grant anticipatory bail to the petitioners since the weapon of offence is to be recovered, I am inclined to permit the petitioners to surrender before the Investigating Officer and then to have their regular bail applications disposed of by the magistrate concerned. Accordingly, the petitioners shall surrender before the investigating officer on any day between 19.2.2007 and 21.2.2007 for the purpose of custodial interrogation and recovry of incriminating materials, if any. The petitioners shall thereafter be produced before the magistrate having jurisdiction, on the same day who shall release them on bail on appropriate conditions. This petition is disposed of as above.