ABDUL JABHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the second accused in Crime No.177/2000 of Manjeshwar Police Station for offences punishable under Sections 420, 468 and 471 IPC read with Section 34 IPC., seeks anticipatory bail.

(2.) CONSEQUENT of the non-appearance of the petitioner in C.C.No.82/2002 before the C.J.M. Kasargod, the case against him was transferred to the long pending register and registered as L.P.C.21/2005. Admittedly, the non bailable warrants of arrest are pending against the petitioner. Such being the position, I am not inclined to nullify the process issued by a court of competent jurisdiction by granting anticipatory bail. There is no reason why the petitioner should not surrender before the C.J.M, Kasargod and seek regular bail. Accordingly, if the petitioner surrenders before the C.J.M., Kasargod, and files an application for regular bail within two weeks from today, the same shall be considered and disposed of, preferably on the same day on which it is filed. The application is disposed of as above.