JUBY THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.679/2006 of Perinthalmanna Police Station for offences punishable under sections 363 and 395 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting inter alia that on 7.10.2006 at about 9 p.m. a person by nameBasheer was forcely taken by the assailants (including the petitioner),who came in a Scorpio car and was robbed of cash worth Rs.1,52,500/- and that out of the 7 culprits, one alone has been arrested and all others are absconding.

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate concerned 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, preferably on the same date on which it is filed. This application is disposed of as above.