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Judgment
11 paragraphs · 219 wordsGopinath P, J
The petitioner is the 1st accused in C.C.No.1213 of 2016 on the file of the Judicial First Class Magistrate Court-IX, Ernakulam. On 22.07.2021, the
petitioner failed to appear before the court, as a result of which, his bail has been cancelled and notice has been issued to the sureties. As a
consequence, non-bailable warrant was also issued to him. The case is listed on 10.09.2021.
The learned counsel for the petitioner submits that the petitioner could not be personally present in court on 22.07.2021 owing to travel restrictions
on account of Covid-19 pandamic and that though the counsel attended the roll-call on 22.07.2021, C.C.No.1213 of 2016 was not called out. Taking
note of the submissions as above, and taking note of the undertaking given by the learned counsel for the petitioner that the petitioner will be physically
present on 10.09.2021 as C.C.No.1213 of 2016 is listed for framing of charges, I deem it appropriate to dispose of this Crl.M.C., permitting the
petitioner to apply for fresh bail with the same sureties, provided that the petitioner appears on 10.09.2021 and applies for bail before the court below.
The petitioner shall not be arrested in the execution of the non-bailable warrant issued to him till 10.09.2021.
In the result, this Crl.M.C. is disposed of as above.