BINESH K G Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 7th accused in Crime No.317/2000 of Anthikkad Police Station for offences punishable under sections 395, 365, 364, 201, 380 and 302 read with section 34 IPC, seeks anticipatory bail.

(2.) CONSEQUENT on the non-appearance of the petitioner before the J.F.C.M.-II, Thrissur, the case against him was split up and transferred to the long pending register where it has been numbered as L.P.No.56/04. Admittedly, non-bailable warrants of arrest are pending against the petitioner. 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 concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. This application is disposed of as above.