LAWS(KER)-2007-3-154

SUNIL Vs. STATE OF KERALA

Decided On March 13, 2007
SUNIL Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners, who are driver and cleaner of a private stage carriage bus and accused Nos. 1 and 2 in Crime No.125/2007 of Pandalam Police Station for offences punishable under Sections 283, 353 and 294(b) IPC read with Section 34 IPC, seek anticipatory bail.

(2.) The learned Public Prosecutor opposed the application submitting inter alia that there was a clash between the private bus owners and the KSRTC bus driver.

(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 seek regular bail. Accordingly, the petitioners are directed to surrender before the Investigating Officer on any day between 20.3.2007 and 22.3.2007 for the purpose of interrogation. The petitioners shall thereafter, be produced on the same day before the Magistrate concerned, who shall release the petitioners on bail on appropriate conditions. The application is disposed of as above.