Kerala High Court
K.V.Vijadas vs State Of Kerala on 23 May, 2008
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 3443 of 2008()
1. K.V.VIJADAS
... Petitioner
Vs
1. STATE OF KERALA
... Respondent
For Petitioner :SRI.K.ANAND
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :23/05/2008
O R D E R
V. RAMKUMAR, J.
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Bail Application No.3443 of 2008
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Dated this the 23rd day of May 2008
O R D E R
Petitioner who is accused No.8 in C.C. No.165/2004 of JFCM III, Palakkad for offences punishable under Sections 143, 147, 283, 188 and 341 read with Section 149 IPC seeks anticipatory bail.
2. The learned Public Prosecutor opposed the application.
3. Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate having jurisdiction and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same date on which it is filed.
This application is disposed of as above.
V.RAMKUMAR, JUDGE css/