P PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.113/07 of Town North Police Station, Palakkad for offences punishable under sections 417 and 420 IPC for allegedly inducing the defacto complainant, a lady, to part with a sum of Rs.50,000/- promising overseas employment and who allegedly cheated her, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that two other crimes have been registered against the petitioner by other victims.

(3.) Anticipatory bail cannot be granted in a case of this nature.But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for interrogation and then to have his application for regular bail ordered by the Magistrate concerned.Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 16.4.2007 and 18.4.2007 for the purpose of interrogation. The petitioner shall, thereafter, be produced on the same day before the Magistrate having jurisdiction, who shall release the petitioner on bail on appropriate conditions. This application is disposed of as above.