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Judgment
7 paragraphs · 172 wordsDr Kauser Edappagath, J
The petitioner is the first accused in C.C.No.433/2014 on the file of the Judicial First Class Magistrate Court I, Muvattupuzha.
The offences alleged against the petitioner are punishable under Sections 406 and 420 r/w 34 of IPC. The non-bailable warrant is pending against the petitioner.
The learned counsel for the petitioner Sri.V.A.Johnson submits that the petitioner is ready to surrender at the court below and co-operate with the trial. The limited prayer of the petitioner is to direct the court below to consider the bail application on the same day itself. Hence, this Crl.M.C is disposed of as follows:
i) The petitioner shall surrender before the court below within a period of two weeks from today.
ii) The bail application, if any, moved by the petitioner shall be heard and disposed of by the court below on the same day itself, 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.