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Judgment
10 paragraphs · 201 wordsDr. Kauser Edappagath, J
The petitioner is the accused No.2 in C.C. No.1261 of 2017 of the Judicial First Class Magistrate Court, Wadakkancherry.
The offences alleged against the petitioner are punishable under Sections 406, 420 and 34 of the Indian Penal Code.
Non-bailable warrant is pending against the petitioner.
The learned counsel for the petitioner submits that in fact, the petitioner did not receive any summons. The counsel further submits that the petitioner is prepared to surrender before the learned Magistrate and to co-operate with investigation.
The limited prayer of the petitioner is to give a direction to the learned Magistrate to consider his bail application on the same day itself.
Having heard both sides, this Crl.M.C. is disposed of as follows:
i. The petitioner shall surrender before the learned Magistrate within a period of two weeks from today.
ii. The bail application, if any, filed by the petitioner shall be heard and disposed of by the learned Magistrate on the same day itself, in accordance with law.
iii. Till the bail application is disposed of by the learned Magistrate, all coercive steps pending against the petitioner/accused including non bailable warrant shall be kept in abeyance.