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Judgment
6 paragraphs · 181 wordsBechu Kurian Thomas, J.
Petitioner is the accused in C.P.No.60/2024 on the files of the Judicial First Class Magistrate Court, Varkala, arising out of O.R.No.152/2023 of Varkala Excise Range Office, Thiruvananthapuram.
Though a summons has been served to the petitioner, he has not yet appeared before the court personally and instead appeared through his counsel. He intends to appear before the court on the next posting date. However, petitioner apprehends that he may be remanded to custody. It is in such circumstances that petitioner approached this Court seeking a direction for consideration of his bail application on the same day itself.
I have heard Sri. Sarin, the learned counsel for the petitioner as well as Smt. Sreeja.V, the learned Public Prosecutor.
Since the petitioner intends to appear before the committal court on the next posting date, I am of the view that if in case the petitioner files any application for grant of bail, learned Magistrate shall consider the same in accordance with law on the same day itself.
Criminal miscellaneous case is disposed of as above.