VIJAYAKANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.2, 4, 5 and 7 in Crime No.176/06 of Munnar Police Station for offences punishable under Sections 342, 332, 395 and 225 read with section 34 IPC, seek anticipatory bail.

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

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioners should not surrender before the Magistrate having jurisdiction and seek regular bail. Accordingly, if the petitioners surrender before the Magistrate concerned 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. This application is disposed of as above.