Kerala High Court
K.C.Jayand vs S.H.O on 7 March, 2007
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 1346 of 2007()
1. K.C.JAYAND, S/O. KANDEMBATH KORAN,
... Petitioner
Vs
1. S.H.O.,
... Respondent
For Petitioner :SRI.C.K.SREEJITH
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :07/03/2007
O R D E R
V. RAMKUMAR, J.
````````````````````````````````````````````````````
B.A. No. 1346 OF 2007 C
````````````````````````````````````````````````````
Dated this the 7th day of March, 2007
O R D E R
Petitioner, who is the first accused in Crime No.85/2007 of Kannur Town Police Station for offences punishable under sections 363, 342, 293 and 511 of 377 read with section 34 IPC, seeks anticipatory bail.
2. Learned Public Prosecutor opposed the application.
3. The case of the prosecution is that on 22.2.2007 at about 10 a.m. accused Nos.1 and 2 updated three boys below the age of 18 years to enable the first accused to commit the offence of unnatural carnal intercourse after the boys were compelled to watch pornographic film.
4. 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 interrogation, potency test, etc. and then have his application for regular bail considered by the Magistrate concerned. Accordingly, the petitioner is directed to surrender before the Investigating Officer on any day between 13.3.2007 and 15.3.2007 for the purpose of interrogation and potency test. The petitioner shall, thereafter, be produced on the same day before the concerned BA.1346/07 : 2 : Magistrate, who shall consider and dispose of the application, if any, filed by the petitioner for regular bail, preferably on the same date on which it is filed.
This application is disposed of as above.
(V. RAMKUMAR, JUDGE) aks