JAMES PARAMALA Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED Nos. 3, 1, 5 and 4 respectively in Crime No. 52/09 of murikkassery Police Station, alleging commission of offences punishable under sections 143, 147, 341, 323, 294 (b), 506 (ii)and 353 read with Section 149 IPC and Section 3 (1) of the PDPP act, 1984 are the petitioners herein. According to them, the allegations are mainly levelled against the second accused. The defacto complainant was wrongfully restrained on 25. 3. 2009 at 4. 30 PM and that led to the registration of the aforesaid offences.

(2.) IN a case of this nature, I am not inclined to grant anticipatory bail to the accused persons. However, I think, I can accept the request of the counsel for the petitioners to direct the accused persons to surrender before the Investigating Officer and to have their applications for regular bail considered by the magistrate having jurisdiction.

(3.) ACCORDINGLY, the petitioners shall surrender before the investigating Officer on any day between 19. 5. 2009 and 22. 5. 2009. If an application for regular bail is moved by the petitioners, it shall be considered by the court, preferably on the same date on which it is moved, in accordance with law.