IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
CRL.MC NO. 2805 OF 2022
AGAINST THE ORDER/JUDGMENT IN LP 208/2005 OF JUDICIAL MAGISTRATE OF
FIRST CLASS ,TIRUR
PETITIONER/S:
SAINUDHEEN
AGED 56 YEARS
S/O. MOIDEENKUTTY, EZHUKUDIKAL HOUSE, PONNNAI, MALAPPURAM
DISTRICT , PIN - 679577
BY ADV E.C.AHAMED FAZIL
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA, PIN
- 682031
2 THE SUB INSPECTOR OF POLICE
TIRUR POLICE STATION, MALAPPURAM DISTRICT , PIN - 676101
OTHER PRESENT:
SRI. SANAL P.RAJ-PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BASANT BALAJI, J
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Crl.M.C. No.2805 of 2022
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ORDER
(Dated this the 29th day of April 2022) Heard.
2. In view of the limited nature of the prayer, it is directed that if the petitioner surrenders before the court below in LP No.208/2005 on the files of the Judicial First Class Magistrate Court No.-I, Tirur, within 10 days from today, and applies for regular bail, the court below shall consider and dispose of the application for bail in accordance with law, on the date of surrender itself.
The coercive steps, if any, shall be kept in abeyance for 10 days from today.
This Crl.MC. stands disposed of as above.
sd/ BASANT BALAJI, JUDGE.
jm/ APPENDIX OF CRL.MC 2805/2022 PETITIONER ANNEXURES Annexure A1 TRUE COPY F THE JUDGMENT IN SC NO. 298 OF 2010 PASSED BY ADDITIONAL SESSIONS COURT (ADHOC)- III, MANJERI Annexure A2 TRUE COPY OF THE JUDGMENT IN S.C. NO. 497 OF 2011 PASSED BY ADDITIONAL SESSIONS COURT-III, MANJERI