Kerala High Court
Ankamuthu vs State Of Kerala on 21 February, 2011
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 1414 of 2011()
1. ANKAMUTHU
... Petitioner
Vs
1. STATE OF KERALA
... Respondent
For Petitioner :SRI.S.RAJEEV
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :21/02/2011
O R D E R
V. RAMKUMAR, J.
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Bail Application No.1414 of 2011
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DATED: 21-02-2011
O R D E R
Petitioner who is the accused in Crime No. 160 of 2000 of Kallambalam Police Station, Kollam District, for an offence punishable under Sec. 420 I.P.C., seeks anticipatory bail.
2. Consequent on the non-appearance of the petitioner in C.C.742 of 2000 pending before the J.F.C.M. I,, non-bailable warrants of arrest are pending against the petitioner. Anticipatory bail cannot be granted to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed notwithstanding the pendency of non-bailable warrants of arrest against the petitioner and also after considering the explanation offered by the petitioner for his previous non-appearance.
With the above observation this application is disposed of . Dated this the 21st day of February, 2011.
Sd/-V.RAMKUMAR, JUDGE.
ani/ /true copy/
P.S. to Judge