AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 227 wordsDr. Kauser Edappagath, J
The petitioner is the 5th accused in C.C.No.233 of 2016 of the Court of the Enquiry Commissioner and Special Judge, Muvattupuzha, which is now pending as L.P.No.5 of 2022.
The offences alleged against the petitioner are punishable under Sections 13(1), (c) r/w 13(2) of P.C. Act and Sections 420, 468, 471 and 120B of IPC.
Non-bailable warrant is pending against the petitioner. The petitioner is a lady aged 64 years. She is a maid servant.
The learned counsel for the petitioner submitted that in fact the petitioner did not receive any summons. The counsel further submits that the petitioner is prepared to surrender at the court below and to co-operate with the trial.
Having heard Sri.T.A.Unnikrishnan, the learned counsel for the petitioner and Smt.S.Rekha, the learned Senior Public Prosecutor, I am inclined to dispose of this Crl.M.C. as follows:
(i) The petitioner shall surrender before the learned Special Judge within a week from today.
(ii) The bail application, if any, filed by the petitioner shall be disposed of by the learned Special Judge on the same day itself, after hearing both sides, taking into consideration of the fact that the petitioner is a lady aged 64 years.
(iii) The non bailable warrant pending against the petitioner shall be kept in abeyance till the bail application is disposed of.