PANDI ALIAS LAKSHAM PANDI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition filed by the accused in Crime no. 88/2009 of Santhampara Police Station alleging commission of offence punishable under sections 324 and 308 IPC. The case of the prosecution is that on 18. 4. 2009 at 6 p. m. the petitioner with a knife attempted to stab one Chennayyan in front of a provision shop of one Mr. Ramraj while the said Chennayyan was talking with another person. This is a case where an additional report has been filed by the police by changing section 324 IPC to section 308 IPC.

(2.) IN the nature of the allegations levelled against the petitioner, I am not inclined to grant anticipatory bail to the petitioner. However, I am inclined to permit the petitioner to surrender before the investigating officer and to have his application for regular bail considered by the Magistrate having jurisdiction. Therefore, the petitioner shall surrender before the investigating officer in the said crime on a day between 18. 5. 2009 and 21. 5. 2009. In the event of such surrender, he shall be produced before the concerned Magistrate and the Magistrate shall consider his application for regular bail, if moved, in accordance with law, preferably on the same day on which it is moved. The bail application is disposed of as above.