KOYAMON ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.32/07 of Thanoor Police Station, for an offence punishable under section 511 of 376 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner who is a 30 year old person having wife and children has attempted to commit rape on an 11 year old girl at 6 PM on 15.1.2007.

(3.) Anticipatory bail cannot be granted in case of this nature. But at the same I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and then to have his application for regular bail considered by the Magistrate. Accordingly, the petitioner shall surrender before the Investigating Officer on any day between 7.2.2007 and 9.2.2007 for the purpose of interrogation. Thereafter the petitioner shall be produced before the Magistrate concerned on the same day. The Magistrate shall consider and dispose of the application, if any, filed by the petitioner for regular bail, preferably on the same date on which it is filed. This application is disposed of as above.