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Judgment
11 paragraphs · 208 wordsThis petition has been filed by the accused in SC No.242/2020 pending before the Addl.Sessions Court-I (Special Court for Trial of Protection of
Children from Sexual Offences Act) Kozhikode. The relief sought for by the petitioner is that, a direction may be given to the Additional Sessions
Court-I to consider his bail application and pass orders to release him on bail in the case in which he is an accused, moreover on the same day of his
surrender.
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
The learned Public Prosecutor on instructions submitted that the case is pending for trial before the Special Court and that this petitioner has never
appeared before the court till date though the F.I.R was lodged on 23.03.2018.
It is true that the records reveal that this petitioner has never appeared before the court till date. On going through the records and on hearing the
learned counsel for the petitioner as well the learned Public Prosecutor, I find absolutely no justifiable reason to give any direction to the Additional
Sessions Court-I as sought for by this petitioner. In fact this is a frivolous petition, which is liable to be dismissed.
Hence, this Crl.MC is dismissed.