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Judgment
8 paragraphs · 202 wordsDr Kauser Edappagath, J
The petitioner is the accused in S.C.No.192/2021 on the file of the Fast Track Special Court, Palakkad. He is facing trial for the offences punishable under Sections 363, 354 A(1)(i), 376(3) of IPC and Sections 4(2), read with 3(a), 8 read with 7, 10 read with 9(l) of the Protection of Children from Sexual Offences Act.
It is submitted that on the last posting date when the case was posted for evidence, the petitioner remained absent. Hence, the court below issued non bailable warrant. The bail bond also was cancelled.
The prayer in this Crl.M.C is to give a direction to the learned Special Judge to release the petitioner on regular bail in the event of his surrender at the court below.
In the result, this Crl.M.C is disposed of as follows:
i) The petitioner shall surrender before the learned Special Judge on 29.6.2022, the next posting date of the case.
ii) If the petitioner files an application for bail, the same shall be allowed on conditions, the court below feels fit to impose upon.
iii) The NBW issued against the petitioner shall be kept in abeyance till the disposal of the bail application.