ABDUL SAKIR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, three in number, seek anticipatory bail on the allegation that the Sreekrishnapuram Police are at their heels in connection with Crime No.30/07 registered against 8 named accused persons and four identifiable persons for offences punishable under sections 143, 147, 148 and 308 read with section 149 IPC.

(2.) LEARNED Public Prosecutor on instructions submitted that it has not been confirmed as to whether the petitioners are the three among the four identifiable persons made mention of in the first information statement. This submission of the learned Public Prosecutor is sufficient ground for the apprehension entertained by the petitioners. But, at the same time, I am not inclined to grant anticipatory bail to the petitioners. Petitioners shall therefore surrender before the Investigating Officer on any day between 26.2.2007 and 28.2.2006 for the purpose of interrogation. They shall thereafter be produced before the Magistrate having jurisdiction on the same day. The Magistrate shall consider and dispose of the application, if any, filed by the petitioners for regular bail, preferably on the same date on which it is filed.