NAKULAN ACHUTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who is the accused in Crime No.361/2006 of Iritty Police Station for offences punishable under Sections 341, 506(ii) and 308 IPC, seeks anticipatory bail.

(2.) THE learned Public Prosecutor submitted that the final report has already been submitted before the Magistrate concerned. If so, 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 concerned and files an application for regular bail within two weeks from today, he shall be released on bail on appropriate conditions including one ensuring his continued presence for the trail. THE application is disposed of as above.