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Judgment
6 paragraphs · 104 wordsP.Somarajan, J
The petitioner came up under Section 482 interalia seeking a direction to consider the bail application on the date of his filing, so as to enable him to
surrender before the concerned Magistrate in answer to the LP case registered and long pending warrant against him. Hence in the event of
appearance of the accused within two weeks from today and bail application if any moved, the Trial Court shall consider on the same day taking into
consideration all attending circumstances and the reason if any available to the party for his absence.
With the above direction, the Crl.M.C. is disposed of