SYED K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the accused in Crime No.103/2000 of Panniyankara Police Station for offences punishable under Secs.482 IPC and section 53A of Police Act, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner in L.P. No.137/2006 on the file of the J.F.C.M.-III, Kozhikode, 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 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 day on which it is filed, after considering the explanation offered by the petitioner for his previous non-appearance. With the above observation this application is disposed of.