IN THE HIGH COURT OF KERALA AT ERNAKULAM Bail Appl..No. 7475 of 2010()

1. RAJESH

... Petitioner

Vs

1. STATE

... Respondent

For Petitioner :SRI.B.PRAMOD

For Respondent : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR Dated :15/11/2010

O R D E R

V. RAMKUMAR, J.

......................................... B.A. No.7475 of 2010

.......................................... Dated: 15.11.2010

ORDER

Petitioner, who is the accused in Crime No.412/2010 of Arthinkal Police Station for offences punishable under Sections 376 and 3(i) (xi) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989., 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 25.11.2010 or on 26.11.2010 for the purpose of interrogation and recovery of incriminating material, if any. The petitioner shall thereafter be produced before the Magistrate who on being satisfied that the petitioner has been interrogated by the police shall consider and dispose of his application for regular bail preferably on the same date on which it is filed. Until the above dates the petitioner shall not be arrested in connection with the above crime. This petition is disposed of as above. V.RAMKUMAR, JUDGE

sj