NASEER KALAPPADAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.495/06 of Panangad Police Station for offences punishable under sections 403, 405, 406, 407, 408, 415, 417, 418, 420 and 424 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The petitioner is a distributor of M/s.Bharti Airtel Ltd. The petitioner is alleged to have cheated the Company to the tune of Rs.8 lakhs. The petitioner would have it that he is entitled to get Rs.9,46,904/- including security deposit from the Company. That is a matter which cannot be decided in an application for bail. Anticipatory bail cannot be granted in a case of this nature. I am, however, inclined to permit the petitioner to surrender before the Investigating Officer for interrogation and then to have his application for regular bail considered by the Magistrate concerned. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 20.3.2007 and 22.3.2007 for the purpose of interrogation. The petitioner shall, thereafter, be produced on the same day before the concerned Magistrate, who shall release him on bail on appropriate conditions. This application is disposed of as above.