CourtKutchehry.com
High CourtsSingle Bench

Saneer Muhammed vs State Of Kerala

High Court Of Kerala · Decided on 3 June 2022 · Citation: (2022) 06 KL CK 0027

HON’BLE JUDGES
Dr. Kauser Edappagath, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 323, 324, 354, 498A
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition No. 3462 Of 2022
Ask AI about this case

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

7 paragraphs · 170 words

Dr Kauser Edappagath, J

1.

The petitioner is the accused in C.C.No.1547/2020 on the file of the Judicial First Class Magistrate, Kuthuparamba. The offences alleged against him are punishable under Sections 498A, 354, 323 and 324 of IPC.

2.

Non-bailable warrant is pending against the petitioner. He is employed at Dubai. The learned counsel for the petitioner submitted that he has come down to India and is prepared to surrender before the learned Magistrate. The limited payer of the petitioner is to give a direction to the learned Magistrate to consider his bail application on the same day of surrender itself.

3.

Hence, this Crl.M.C is disposed of as follows:

i. The petitioner shall surrender before the learned Magistrate within a week from today.

ii. The bail application, if any, filed by the petitioner shall be heard and disposed of by the court below on the same day itself.

iii. The  non-bailable  warrant  pending  against  the Crl.M.C.No.3462/2022 petitioner shall be kept in abeyance till the bail application is disposed of.