BABU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.1180/2006 of Central Police Station, Ernakulam, for offences punishable under Sections 120B, 406 and 420 IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application submitting inter alia that the Civil Supplies Corporation has sustained huge loss on account of the non replacement of the medicines and that the case has been taken over by the CBCID, Ernakulam as 39/CR/07.

(3.) Considering the factual details furnished by the petitioner and the other circumstances of the case, even though I am not inclined to grant anticipatory bail, I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and then to have his application for regular bail ordered by the Magistrate concerned.