VINOD KRISHNAN KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 4th accused in Crime No.311/2004 of Poojappura Police Station for offences punishable under sections 143, 147, 148, 324 and 307 read with section 149 IPC and section 24 of the Arms Act, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner in C.P.No.65/2006 before the Additional Chief Judicial Magistrate Court, Thiruvananthapuram, 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. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the Additional Chief Judicial Magistrate, Thiruvananthapuram and files and 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 examining the explanation offered by the petitioner for his previous non-appearance. This application is disposed of as above.