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Christopher R.V vs State Of Kerala

High Court Of Kerala · Decided on 6 June 2023 · Citation: (2023) 06 KL CK 0035

HON’BLE JUDGES
K.Babu, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 294(b), 447
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition No. 4370 Of 2023
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Judgment

10 paragraphs · 216 words

K.Babu, J

1.

This Crl.M.C is filed seeking the following reliefs:-

“..........to direct the Hon’ble Judicial First Class Magistrate Court-1- Sultan Bathery to consider the bail application on same day that would be filed by this petitioner in C.C No 212/2020 and allow this Crl.MC.”

2.

The petitioner is the accused in CC No.212/2020 on the file of the Judicial First Class Magistrate Court, Sultan Bathery.

3.

The offences alleged against the petitioner are punishable under Sections 447 and 294(b) of the Indian Penal Code.

4.

Heard both sides.

5.

Due to non-appearance of the petitioner non-bailable warrant has been issued against the petitioner.

6.

The learned counsel for the petitioner submitted that the petitioner intends to appear before the Court below and co-operate with the trial. If the petitioner appears before the Court below and files an application seeking regular bail, the same shall be considered and decided positively on the date of filing itself, in the light of the principles declared by the Apex Court in Satender Kumar Antil v CBI [(2022) 10 SCC 51].

7.

Non-bailable warrant issued against the petitioner shall be kept in abeyance for a period of two weeks. The petitioner shall appear before the Court below within a period of two weeks.

This Crl.M.C is disposed of as above.