ABDUL NASIR MUNDAMPARA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 1st accused in Crime No.156/2002 of Areacode Police Station for offences punishable under Secs.143, 147, 448, 427 and 323 read with sec.149 I.P.C., seeks anticipatory bail.

(2.) ADMITTEDLY, consequent on the non-appearance of the petitioner in C.C.No.318/2002 before the J.F.C.M.-I, Manjeri, the case against him was split up and transferred to the long pending register where it has been numbered as L.P.C.94/2003 and non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted in a case like this so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the concerned magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed. With the above observation this application is disposed