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Judgment
3 paragraphs · 181 wordsV. Ramkumar, J.—Petitioner who is the 2nd accused in Crime No. 3/96 of Guruvayur Police Station for an offence punishable u/s 379 read with Section 34 I.P.C. and whose case is now pending before the L.P. Register as L.P. No. 91 of 2000, seeks a direction to the said Magistrate to release the petitioner on bail on the date of his surrender itself.
Admittedly, non-bailable warrants of arrest are pending against the petitioner. The circumstances under which those non-bailable warrants of arrest came to be issued against the petitioner are not discernible to this Court. It is only proper that the petitioner surrenders before the learned Magistrate and seeks regular bail.
Accordingly, this Crl.M.C. is disposed of permitting the petitioner to surrender before the learned Magistrate and files an application for regular bail within a period of two weeks from today. In case, the petitioner complies with the above condition, his bail application shall be considered and disposed of on merits preferably on the same date on which it is filed notwithstanding the pendency of any non-bailable warrants against him.