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Judgment
6 paragraphs · 212 wordsBechu Kurian Thomas, J
Petitioners are the accused in S.T.No.999/2022 on the files of the Judicial First Class Magistrate Court, Njarakkal. Due to their failure to appear before the trial court, a non-bailable warrant has been issued by the learned Magistrate. Even though petitioners are willing to appear before the court and participate in the trial, they apprehend that they will be remanded to custody since a non-bailable warrant has been issued.
I have heard Sri. S.Rajeev, the learned counsel for the petitioners as well as Smt. Sreeja.V, the learned Public Prosecutor.
Since the petitioners have expressed their willingness to appear and participate in the trial, I am of the view that, this criminal miscellaneous case can be disposed of with a direction.
Accordingly, if petitioners appear before the Judicial First Class Magistrate Court, Njarakkal, within 15 days from today and file appropriate applications for recall of warrant and for grant of bail, the learned Magistrate shall consider and pass appropriate orders on them on the date of appearance itself. To enable the petitioners to appear before the learned Magistrate as directed above, the coercive proceedings initiated against them shall be kept in abeyance for a period of 15 days from today.
Crl.M.C. is disposed of as above.