RAVI BHAGIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.4 and 5 in Crime No.247/2005 of Nemom Police Station for an offence punishable under section 379 IPC in respect of a lorry, which is alleged to have been stolen and dismantled and its parts sold, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioners are also members of the racket engaged in the theft and sale of the vehicles after dismantling parts.

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioners should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioners surrender before the Magistrate and file application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which such application is filed. This application is disposed of as above.