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Judgment
7 paragraphs · 120 wordsP.Somarajan, J
The petitioner, the accused No.3 against whom a non-bailable warrant is pending in LP case, came up seeking a direction to the lower court to grant
bail on his appearance. It is not at all fit and proper to exercise the jurisdiction under Section 482 Cr.P.C.
Inter alia, it is submitted by Adv.Sanjana Rachel Jose that accused No.3 was forced to leave the station in connection with his job and there is no
wilful absence before the trial court. There will be a direction to the trial court to consider regular bail application, if any moved by the petitioner in the
event of his surrender on or before 15th of July, 2021.
The Crl.M.C. is disposed of accordingly.