Kerala High Court
Aitha vs State Of Kerala on 31 May, 2007
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 2752 of 2007()
1. AITHA, S/O. KORAGGA,
... Petitioner
2. KRISHNAPPA, S/O. CHENNAPPA,
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. STATION HOUSE OFFICER,
For Petitioner :SRI.M.RAMESH CHANDER
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :31/05/2007
O R D E R
V. RAMKUMAR, J.
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B.A. No. 2752 OF 2007
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Dated this the 31st day of May, 2007
O R D E R
Petitioners, who are accused Nos.1 and 2 in Crime No.91/07 of Kumbla Police Station for offences punishable under Secs.452 and 326 read with sec.34 I.P.C., seek anticipatory bail. The occurrence took place on 11.4.07.
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 petitioners to surrender before the Investigating Officer for the purpose of interrogation and then to have their application for bail considered by the Magistrate having jurisdiction. Accordingly, the petitioners shall surrender before the investigating officer on any day between 06-06-2007 and 08-06-2007 for the purpose of interrogation and recovery of incriminating material, if any. The petitioners shall, thereafter, be produced on the same day before the Magistrate, who shall release the 1st petitioner on bail on appropriate conditions and consider the 2nd petitioner's application for regular bail, preferably on the same date on which such application is filed.
This petition is disposed of as above.
(V. RAMKUMAR, JUDGE) aks