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Judgment
The petitioner, who is the first accused in Crime No.175 of 2021 of Chinganavanam Police Station has moved this application for anticipatory bail.
The allegation is that the petitioner and others had, after making preparations trespassed upon the residence of the defacto complainant and
attacked him. Wooden stick was used for assailing the defacto complainant. It is alleged that an unlawful assembly, in prosecution of the common
object and after making preparations entered the said house and caused injuries. This offence punishable under Sections 143, 144, 147, 148, 149, 452,
427, 354, 294 (b), 314, 323 & 324 read with Section 149 of I.P.C is alleged against the petitioner and others.
According to the learned counsel for the petitioner though the incident had happened on 14.02.2021 at 11.00 P.M, the crime was registered only on
16.02.2021. According to Annexure â€" 1, O.P ticket issued from Public Health Centre, Sachivothamapuram, on 15.02.2021 he had sought treatment
from the Public Health Centre; it is further alleged that after knowing about it a case was got registered against the petitioner and others. According to
the learned Public Prosecutor, immediately after the incident, the injured was taken to the hospital and on the basis of the First Information Statement
the crime was registered in Chingavanam Police Station and only natural delay had occurred in this case.
After hearing counsel on both sides, I am not convinced that this is a fit case for granting anticipatory bail.
Petitioner is at liberty to surrender before the investigating officer; if he surrenders before the investigating officer within a period of ten days, after
recording the arrest, if any, shall be produced before the Court on the same day and I am sure that on presenting an application for regular bail, it shall
be considered as expeditiously as possible.
Subject to the above, the application is dismissed.