SAM JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioner in all these five applications for anticipatory bail is the 6th accused in Crime No.511/2006, 4th accused in Crime No.521/2006, 5th accused in Crime No.495/2006, 4th accused in Crime No.520/2006 and 6th accused in Crime No.510/2006 of Thalassery Police Station all registered for offences punishable under sections 409, 468 and 471 IPC in respect of various motor vehicles. The petitioner is said to be conducting an automobile garage in Bangalore.

(2.) Learned Public Prosecutor opposed the applications submitting, inter alia, that the vehicles in question have not been recovered so far.

(3.) Anticipatory bail cannot be granted in a case of this nature. 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 and files separate applications for regular bail in each of the cases, within two weeks from today, each of those cases shall be considered and disposed of, preferably on the same date on which such applications are filed. These applications are disposed of as above.