SASEENDRAN GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the accused in C.C.No.664/2000 on the file of J.F.C.M., Alathur for an offence punishable under section 494 IPC, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner in the above case, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. The petitioner has a contention that the matter has been settled between the petitioner and the de facto complainant. That is a matter which the petitioner can profitably raise before the Magistrate concerned. 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, preferably on the same date on which it is filed, after considering the contention of the petitioner that the matter has since been squared up with the de facto complainant This application is disposed of as above.