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Judgment
4 paragraphs · 113 wordsC.Jayachandran, J
Petitioner seeks surrender before the trial court, as also, consideration of his bail application preferably on the same day. According to the petitioner, he was employed abroad, which prevented him from appearing before the court.
Without expressing any opinion on the merits of the matter, this Crl.M.C is disposed of observing that the petitioner will be at liberty to surrender before the trial court; and in case he files a bail application, the same will be considered by the learned trial Judge, in accordance with law, taking into account all the binding precedents, as expeditiously as possible, preferably on the same day.
These Crl.M.Cs are disposed of as above.