BENNY ANTONEY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the accused in Crime No.33/2007 of Koippram Police Station for offences punishable under secs.420, 506(1), 323, 452 and 376 I.P.C., seeks anticipatory bail.

(2.) AFTER hearing the learned counsel for the petitioner and the learned Public Prosecutor, even though I am not inclined to grant anticipatory bail to the petitioner, I am inclined to permit the petitioner to surrender before the Investigating Officer and then to have his regular bail application disposed of by the magistrate concerned. Accordingly, the petitioner shall surrender before the investigating officer on any day between 19.2.2007 and 21.2.2007 for the purpose of custodial 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 release the petitioner on bail on appropriate conditions. This petition is disposed of as above.