RAJESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused Nos.1 and 2 in Crime No.244/2003 of Chanthannor Police Station for offences punishable under Secs.324, 308 and 427 read with sec.34 I.P.C., seek anticipatory bail.

(2.) ADMITTEDLY, non-bailable warrants of arrest are pending against the petitioners from the committal court viz. the Munsiff-Magistrate, Paravur. The case is pending as C.P.17/2004. Anticipatory bail cannot be granted in a case like this so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioners should not surrender before the concerned magistrate and seek regular bail. Accordingly, if the petitioners surrender before the magistrate and file an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed taking note of the fact Bail A.No.7703/2006 -:Page numbers:- that the petitioners are permanently residing in Coimbatore. With the above observation this application is disposed of.