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Judgment
Ashok Menon, J
The petitioner is the 3rd accused in Crime No.163/2018 of Panniyankara Police Station for having allegedly committed the offences punishable
under Sections 143, 147, 148, 341, 324 and 308 read with Section 149 of the I.P.C.
The petitioner was abroad and therefore could not appear before the jurisdictional court. Hence, his case was split up; while the case against the
rest of the accused was committed for trial to the Sessions Court. The case against the petitioner is presently pending as L.P.No.58/2019 on the files
of the Judicial First Class Magistrate Court-I, Kozhikode. The petitioner has returned from abroad and is willing to surrender and cooperate with the
trial, but apprehends that he will be incarcerated. Therefore, he seeks indulgence of this Court.
The petitioner is directed to surrender before the Judicial First Class Magistrate Court-I, Kozhikode within a period of two weeks from today and
apply for bail. The warrant shall be kept in abeyance till that time. On such bail application being filed, it shall be considered and disposed of preferably
on the very same day.