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
6 paragraphs · 202 wordsBechu Kurian Thomas, J.
Petitioner is the accused in C.C.No.208/2020 on the files of the Additional Chief Judicial Magistrate Court, Ernaklulam. The offence alleged against the petitioner is under Section 379 of the Indian Penal Code, 1860.
Due to non-appearance of the petitioner, a 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 learned Counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a direction.
Since the petitioner has expressed his willingness to participate in the trial, there will be a direction to the Additional Chief Judicial Magistrate Court, Ernaklulam, to consider the applications for recall of warrant and for grant of bail, if any filed by the petitioner in C.C.No.208/2020, on the same day itself, provided such applications are filed within 15 days from today. To enable the petitioner to appear before the 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 as above.