RENJITH RAMAN Vs. S I OF POLICE

JUDGEMENT

(1.) PETITIONER who is the 5th accused in Crime No.224/2002 of Koipuram Police Station for offences punishable under secs.143, 147, 148, 452, 427, 323 and 307 read with sec.149 IPC, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner before JFCM-II, Pathanamthitta, the case against him has been transferred to the long pending register where it has been registered as L.P.C.No.1/2004.. Admittedly, non- bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted in a case like this so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the JFCM-II, Pathanamthitta, and seek regular bail. Accordingly, if the petitioner surrenders before the magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of on merits preferably on the same day on which it is filed, notwithstanding the warrants, if any, pending against the petitioner. With the above observation this application is disposed of.