Kerala High Court
Nagappa Gowda vs The State Of Kerala on 25 February, 2009
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 863 of 2009()
1. NAGAPPA GOWDA, AGED 70 YEARS,
... Petitioner
Vs
1. THE STATE OF KERALA, REP. BY PUBLIC
... Respondent
For Petitioner :SMT.T.SUDHAMANI
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :25/02/2009
O R D E R
V. RAMKUMAR, J.
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B.A. 863 of 2009
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Dated this the 25th day of February, 2009
O R D E R
Petitioner who is the accused in Crime No. 273/2008 of Rajapuram Police Station for offence punishable under section 3 read with section (1-B)(a) of the Arms Act, seeks anticipatory bail.
2. The learned Public Prosecutor opposed the application.
3. Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer for the purpose of interrogation and then to have his application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioner shall surrender before the investigating officer on any day between 4-3-2009 and 5-3-2009 for the purpose of interrogation and recovery of incriminating material, if any. The petitioner shall thereafter be produced on the same day before the Magistrate who shall consider and dispose of his application for regular bail preferably on the same date on which it is filed.
This petition is disposed of as above.
V.RAMKUMAR, JUDGE.
mn.