Kerala High Court
Joby George vs Sub Inspector Of Police on 10 April, 2007
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 2148 of 2007()
1. JOBY GEORGE, S/O.K.V.GEORGE,
... Petitioner
Vs
1. SUB INSPECTOR OF POLICE, CHANGANACHERRY
... Respondent
For Petitioner :SRI.M.P.MADHAVANKUTTY
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :10/04/2007
O R D E R
V.RAMKUMAR, J.
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Bail Application No. 2148/2007
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Dated this 10th day of April, 2007
O R D E R
The petitioner, who is the first accused in Crime No.144/2007 of Changanacherry Police Station for offences punishable under Sections 324, 506(ii) and 308 IPC read with Section 34 IPC seeks, anticipatory bail.
2. The learned public Prosecutor opposed the application.
3. The case of the prosecution is that in the afternoon of 4.3.2007, the accused person out of previous enimity had attacked the defacto complainant, a carpenter, with a wooden piece resulting in his sustaining injury including fracture of his left hand.
4. 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 concerned and files an application for regular bail B.A.2148/2007 2 within two weeks from today, the same shall be considered and disposed of preferably on the same date on which it is filed.
The application is disposed of as above.
V.RAMKUMAR, JUDGE mrcs