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Judgment
5 paragraphs · 156 wordsDr. Kauser Edappagath, J
The petitioner is the accused in L.P.No.39/2018 in C.C.No.306/2012 on the file of the Judicial First Class Magistrate -I, Varkala.
The offences alleged against him are punishable under Sections 406, 420 and 34 of IPC.
Non bailable warrant is pending against him. The counsel for the petitioner submitted that the petitioner is prepared to surrender before the learned Magistrate and cooperate with the proceedings. The limited prayer of the petitioner is to give a direction to the learned Magistrate to consider his bail application on the same day of his surrender itself.
In these circumstances, this Crl.M.C is disposed of, with a direction to the learned Magistrate to consider the bail application, if any filed by the petitioner, on the same day of his surrender itself, in accordance with law. Till the bail application is disposed of, the non bailable warrant issued against him shall be kept in abeyance.