E N VENU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.VC1/2007 of Vigilance and Anti Corruption Bureau Special Cell, Ernakulam, 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 Special Judge having jurisdiction and seek regular bail. Accordingly, if the petitioner surrenders before the Enquiry Commissioner and Special Judge, Thrissur 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.