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Judgment
9 paragraphs · 230 wordsDr. Kauser Edappagath, J
The petitioner is the accused in S.C.No.1679/2022 on the file of the Additional Sessions Court-I, Kollam (for short the court below).
The offences alleged are punishable under Sections 450, 354C, 376(2)(n) of IPC and Sections 3 and 4 of the Protection of Children from Sexual Offences Act.
The learned counsel for the petitioner submitted that the accused is working abroad at Israel and he is coming to India today. Annexure A4, copy of the E-ticket has been produced to substantiate the same. The counsel submitted that the accused is prepared to surrender at the court below and move for regular bail. The limited prayer of the petitioner is to direct the court below to consider his bail application on the same day itself.
Hence, the Crl.M.C is disposed of as follows:
(i) The petitioner/accused shall surrender before the court below within a period of one week from today.
(ii) The bail application, if any, moved by the petitioner shall be disposed of by the court below on the same day itself, after hearing both sides, in accordance with law.
(iii) The court below shall take into consideration the fact that the matter has been settled between the parties while considering the bail application.
(iv) The NBW pending against the petitioner shall be kept in abeyance till the bail application is disposed of.