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Judgment
12 paragraphs · 232 wordsGopinath P, J
The petitioners are the accused in C.C No.458/2015 on the files of the Judicial First Class Magistrate Court-VIII, Ernakulam for offences
punishable under Sections 420, 465, 471, 511 read with Section 34 of Indian Penal Code. It is the specific case of the petitioners that they were not
served with summons in the case and that they are now facing steps under Section 82 & 83 of the Code of Criminal Procedure and that a non-bailable
warrant has also been issued. The learned counsel for the petitioners would submit that the case is posted to 25-08-2021 and that the petitioners shall
surrender before the court below and seeks a direction that bail application, if any, filed on the date of the surrender shall be considered on the same
day. The learned Public Prosecutor submits that advance notice of the bail application may be served on the concerned Assistant Public Prosecutor.
In the totality of the facts and circumstances of the case this Crl.M.C. will stand disposed of directing that the petitioners shall surrender before the
Judicial First Class Magistrate Court-VIII, Ernakulam on 28-07-2021. If the petitioners surrender on 28-07-2021 and file a bail application with
advance notice to the concerned Assistant Public Prosecutor the learned Magistrate shall consider the bail application on the date of the surrender
itself.
Crl.M.C. will stand disposed of with the above directions.