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Judgment
5 paragraphs · 223 wordsP.V.Kunhikrishnan, J
These bail applications are filed under Section 439 of Criminal Procedure Code (Cr.P.C.)
The petitioner in these cases are one and the same and he is accused in C.C.No.1324/2024 and C.C.No.1323/2023. The petitioner was absconding in these two cases. The crime which leads to the above calendar cases was registered in the year 2009. The case was included in the long pending case in the year 2012. Now the petitioner was arrested and produced before the trial court. Now the petitioner submit that he may be released on bail in these two cases.
This court directed the registry to get a report from the trial court about the time required to dispose of the matter. The trial court submitted a report stating that the cases can be disposed of within 8 months. I am not inclined to grant bail to the petitioner in these cases because he is an absconding accused for 10 years. Therefore, there can be a direction to the learned Magistrate to dispose of the matter within a period of 8 months.
Therefore, these bail applications are disposed of directing the Judicial First Class Magistrate Court -I, Kannur to dispose of C.C.No.1324/2024 and C.C.No.1323/2023 as expeditiously as possible, at any rate, within 8 months from the date of receipt of a copy of this order.