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Judgment
10 paragraphs · 240 wordsDr. Kauser Edappagath, J
This is an application for anticipatory bail filed by the accused in Crime No.419 of 2022 of Ernakulam Town North Police Station.
The offences alleged are punishable under Sections 376(2) (n), 354 and 354D(1) of IPC and Sections 66E, 67 and 67A of Information Technology Act, 2000.
At the time of filing this anticipatory bail application, the petitioner was at abroad. Coercive step has already been initiated against him. It is submitted that look out notice is pending.
Sri.C.S.Hrithwik, the learned Senior Public Prosecutor submits that investigation is almost over and absconding charge sheet has already been filed on 15.01.2023.
Shri.B.Pramod, the learned counsel for the petitioner submitted that the petitioner is coming down to India on 03.03.2023 and is prepared to surrender before the committal court and co-operate with the committal proceedings. The limited prayer of the learned counsel for the petitioner is to keep in abeyance all coercive steps till he surrenders before the committal court.
Having heard both sides, this Bail Application is disposed of as follows:
(i) The petitioner shall surrender before the committal court on or before 10.03.2023.
(ii) The bail application, if any, filed by the petitioner shall be disposed of by the committal court on the same day itself, after hearing both sides.
(iii) All the coercive steps pending against the petitioner shall be kept in abeyance till the bail application is disposed of.