THOMAS ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the third accused in Crime No.3/2007 of Mananthavady police station for an offence punishable under Section 55(a) of the Abkari Act for allegedly transporting 34.910 litres of IMFL in an autorikshaw on 13.2.2007, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case involving such grave offence. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly if the petitioner surrenders before the Magistrate concerned within two weeks from today and files an application for regular bail, the same shall be considered and disposed of preferably on the same day on which it is filed, bearing in mind the decision in Sukumari v. State of Kerala (2001 (1) KLT 22). With the above observation this Application is disposed of.