RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the second in Crime No.40/2007 of Koduman Police Station for offences punishable under sections 324 and 326 read with section 34 IPC, seeks anticipatory bail.

(2.) LEARNED Public Prosecutor submitted that the other accused in the case, who had sought similar anticipatory bail, were directed to surrender before the Investigating Officer and then to have their application for regular bail considered by the Magistrate concerned. If so, I see no reason why the petitioner should be treated differently. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 3.4.2007 and 4.4.2007 for the purpose of interrogation and recovery of incriminating materials, if any. The petitioner shall, thereafter, be produced on the same day before the Magistrate having jurisdiction, who shall consider and dispose of the application for regular bail, if any, filed by the petitioner. Such disposal shall preferably be on the same date on which such application is filed. This application is disposed of as above.