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Judgment
7 paragraphs · 217 wordsBechu Kurian Thomas, J
Petitioner is the sole accused in LP No.24/2011 on the files of the Judicial First Class Magistrate Court-I, North Paravoor. The offences alleged against the petitioner are under Sections 143, 147, 148 and 307 r/w section 149 of the Indian Penal Code, 1860 apart from Section 20 and 27 of the Arms Act, 1959.
Due to the non appearance of the petitioner, non bailable warrant has been issued against him. Even though petitioner is willing to appear and participate in the trial, he apprehends that he will be remanded to custody.
Having heard the learned counsel for the petitioner and the learned Public Prosecutor, this Court is of the view that this Crl.M.C. can be disposed of with a direction.
Accordingly, if the petitioner surrenders before the jurisdictional court within 15 days from today, the learned Magistrate shall consider the applications for recall of warrant and for grant of bail, if any, filed by the petitioner in LP No.24/2011, preferably on the date of appearance itself.
To enable the petitioner to appear before the learned Magistrate as directed, the non bailable warrant issued against the petitioner shall be kept in abeyance for a period of 15 days from today.
The Crl.M.C. is disposed of with the above direction.