ALEX GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos. 1 to 4 in Crime No.210 of 2006 of Kollam Police Station for offences punishable under Sections 427, 341, 324, 326 and 308 read with Section 34 I.P.C., seek anticipatory bail.

(2.) During crime stage, the petitioners had approached this Court for anticipatory bail and this Court had directed them to surrender before the Investigating Officer. They have not complied with the said direction. The case is now pending before the J.F.C.M., Kollam as C.P.No.90 of 2006

(3.) Admittedly, non-bailable warrants of arrest are pending against the petitioners. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioners should not surrender before the Magistrate concerned 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 date on which it is filed. With this direction, this petition is disposed of.