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 · 174 wordsDr Kauser Edappagath, J
The petitioner is the accused in SC No.853/2019 on the file of the Fast Track Special Court POCSO, Thalassery. It is submitted that non bailable warrant is pending against the petitioner. According to the petitioner, without serving summons to him, non bailable warrant was issued. Annexure B, copy of the e-court entry dated 4/2/2022 would show that summons was repeated and the case was adjourned to 15/3/2022.
The learned counsel for the petitioner submits that the case is posted tomorrow and the petitioner is ready to surrender before the court tomorrow itself. The limited prayer of the petitioner is to consider the bail application tomorrow itself. Hence, this Crl.M.C is disposed of as follows:
(i) The petitioner shall surrender before the Court below tomorrow.
(ii) The bail application, if any, filed by the petitioner shall be disposed of tomorrow itself after hearing both sides in accordance with law.
(iii) The non bailable warrant pending against the petitioner shall be kept in abeyance till the bail application is disposed of.