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Judgment
7 paragraphs · 139 wordsDr. Kauser Edappagath, J
The petitioner is the accused in C.P.No.5/2021 on the file of the Judicial First Class Magistrate Court-I, Aluva. Non-bailable warrant is pending against him.
The petitioner submits that he is willing to surrender before the learned Magistrate and co-operate with the committal proceedings. The limited prayer in this Crl.M.C is to give a direction to the learned Magistrate to consider his bail application on the same day of his surrender.
Hence, this Crl.M.C is disposed of as follows:
i. The petitioner shall surrender before the learned Magistrate within a week from today.
ii. The bail application, if any, moved by the petitioner shall be heard and disposed of by the learned Magistrate on the same day itself.
iii. Till then, the non-bailable warrant issued against the petitioner shall be kept in abeyance.