PURUSHOTHAMA KAIMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.2 and 4 in Crime No.385/2006 of Ambalapuzha Police Station for offences punishable under Secs.406, 409 and 120B read with sec.34 I.P.C., seek anticipatory bail.

(2.) The learned Public Prosecutor opposed the application submitting that the petitioners had transacted crores of rupees as if they have authority to conduct banking business.

(3.) Anticipatory bail cannot be granted in a case of this nature involving huge amounts of money. There is no reason why the petitioners should not surrender before the concerned magistrate court and seek regular bail. Accordingly, if the petitioners surrender before the magistrate court and file an application for regular bail within ten days from today, the same shall be considered and disposed of preferably on the same day on which it is filed. With the above observation this application is dismissed.