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Judgment
6 paragraphs · 82 wordsP.Somarajan, J
The accused No.1 came up under Section 482 Cr.P.C for issue a direction to the Sessions Court to release the petitioner on bail in SC.1016/19
pending before that court.
It is submitted that non-bailable warrant was issued against accused No.1. Instead of approaching the trial court, the petitioner came up under Section
482 Cr.P.C. without any valid reason. Hence, the present petition amounts to misuse of process of the court. The Crl.M.C cannot be entertained. The
same dismissed in limine.