1. This is an application for anticipatory bail under Section 438 of the Cr.P.C.
2. The applicant is the 3rd accused in Crime No.354/2020 of Nilambur Police Station for having allegedly committed the offences punishable under
Sections 341, 323, 324, 326 and 308 read with Section 34 of the I.P.C.
3. The prosecution case, in brief, is that on 02.07.2020 at about 7.30 PM, owing to prior enmity towards the de facto complainant’s nephew named
Favad, the applicant in furtherance of common intention with the remaining accused, wrongfully restrained him and assaulted him by means of
dangerous weapons like iron pipe causing fracture to his finger and legs and thus attempted to commit culpable homicide.
4. The applicant submits that he is innocent and the allegations are not true, and therefore, seeks pre-arrest bail.
5. Heard the learned Counsel for the applicant and the learned Public Prosecutor.
6. The learned Public Prosecutor points out that the applicant is a person having criminal antecedents and moreover he should have to be subjected to
interrogation for the purpose of recovery and hence he may not be granted anticipatory bail.
7. After having heard the submissions on both sides and on perusal of the records, I find that this is not a fit case for granting the exceptional remedy
of anticipatory bail. Therefore, the application is disposed of with a direction to the applicant to surrender before the investigating officer within two
weeks. In the event of his being arrested, after interrogation and recovery, if any, he shall be produced before the jurisdictional court, where he is at
liberty to apply for regular bail, which shall be considered and disposed of preferably on the very same day.
