MICHAEL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in C.C. No.100/2006 on the file of the JFCM-I, Palakkad for an offence punishable under Section 498A I.P.C., seeks anticipatory bail.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Consequent on the non-appearance of the petitioner before the Magistrate, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted in a case of this nature to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of on merits, preferably on the same day on which it is filed, notwithstanding the warrants, if any, pending against the petitioner. This application is disposed of as above.