S SURESH ALIAS SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 4th accused in Crime No.237/06 of Koipram Police Station for punishable under sections 457, 380 and 201 read with section 34 IPC concerning the theft of idols, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that out of the six culprits, accused 2 and 6 are yet to be arrested and that the petitioner is one of the link in the racket which had indulged in the theft of idols and transporting the same to Tamil Nadu.

(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 and files an application for regular bail, within 10 days from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. With this direction, this petition is disposed of.