RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 2nd accused in Crime No.54/07 of Vakathanam Police Station for an offence punishable under Sec. 420 IPC read with section 4 and 5 of the Prize Chits and Money Circulation Scheme(Banning) Act, 1978, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and then to have his application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioner shall surrender before the investigating officer on any day between 05-06-2007 and 07-06-2007 for the purpose of interrogation and recovery of incriminating material, if any. The petitioner shall, thereafter, be produced on the same day before the Magistrate, who shall release the petitioner on bail on appropriate conditions. This petition is disposed of as above.