SOMAN K A Vs. STATE OF KERALA

JUDGEMENT

(1.) IN the petitioner's application for anticipatory bail, the petitioner was directed to surrender before the INvestigating Officer on any day between 20.3.07 and 22.3.07. The petitioner has not so far surrendered. He has come to this court now with a prayer that he may be permitted to surrender before the learned Magistrate on any day after 31.3.2007 as he is ill and has been advised bed rest during that period. He is admittedly being treated as an out patient. I find absolutely no justification in the prayer for extension of time till 31.3.2007. However, I am satisfied that direction can be issued that if the petitioner surrenders before the INvestigating Officer on or before 26.3.2007, it shall be reckoned as sufficient compliance with the order dt.14.3.2007.

(2.) THIS Crl.M.C. is allowed to the above extent.