KUTTAN ALIAS SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners who are accused Nos. 1 and 3 in Crime No.83/2007 of Vattiyoorkavu police station for offences punishable under Sections 447, 323 and 324 IPC read with Section 34 IPC and also under Section 27 of the Arms Act, 1959 and Sections 3 and 5 of the Explosive Substances Act, 1908, seek anticipatory bail. THEy along with accused Nos. 2 and 4, had approached this Court for anticipatory bail as per B.A.No.1974/2007. This Court, as per Annexure-A1 order dated 2.4.2007, did not grant anticipatory bail to the petitioners who were accordingly directed to surrender before the Magistrate within a time frame and to seek regular bail. But they did not do so. Instead, they have filed the present application.

(2.) CONSIDERING the facts and circumstances of the case, I am inclined to give the petitioners one more opportunity as a last chance to surrender before the Magistrate and seek regular bail. Accordingly, if the petitioners surrender before the Magistrate concerned and file applications for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same date on which such applications are filed. The application is disposed of as above.