ROBIN BABY Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) PETITIONERS who are accused 1 to 6 in Crime No.12/07 of Payyavoor Police Station for offences punishable under sections 143, 147, 148, 341, 323, 324, 506(i) and . read with section 149 IPC, seek anticipatory bail.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that a stab injury has been inflicted on the de facto complainant on the back. Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioners to surrender before the Investigating Officer and then to have their application for regular bail considered by the Magistrate, Accordingly, petitioners shall surrender before the Investigating Officer on any day between 7.2.2007 and 9.2.2007 for the purpose of interrogation and recovery of incriminating materials, if any. The petitioners shall thereafter be produced before the Magistrate concerned on the same day who shall release the petitioners on bail with appropriate conditions, if an application for bail is filed before the Magistrate.