K C MATHEW Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.466/2006 of Thodupuzha Police Station for offences punishable under sections 420, 468, 471, 472 and 484 read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that accused Nos.1 and 2 had availed of a loan from Thodupuzha Branch of the Canara Bank for Rs.50,000/- each on the basis of forged documents and that it was the first accused, who had forged the documents using false seals, etc.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, 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 considered by the Magistrate concerned. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 27.3.2007 and 29.3.2007 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, if any, filed by the petitioner for regular bail, preferably on the same date on which it is filed. This application is disposed of as above.