K.M.Muhammed Sherif vs State Of Kerala
2021 Latest Caselaw 11983 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                    Crl.MC.No.2207 OF 2021(E)

AGAINST THE ORDER/JUDGMENT IN CP 38/2020 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS -II,HOSDURG

     CRIME NO.46/2019 OF MELPARAMBA POLICE STATION, KASARAGOD

PETITIONER/2ND ACCUSED:

             K.M.MUHAMMED SHERIF, AGED 56, S/O LATE T.B.KUNJIMAHIM
             HAJI, PADOOR HOUSE, CHATTAMCHAL, THEKKIL VILLAGE,
             KASARAGODE DISTRICT.

             BY ADVS.
             SRI.T.A.UNNIKRISHNAN
             SRI.K.K.AKHIL

RESPONDENT/COMPLAINANT:

             STATE OF KERALA, REPRESENTED BY THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM - 682 031



             PUBLIC PROSECUTOR SRI RAMESH CHAND

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.2207 OF 2021(E)            2




                                ORDER

The petitioner is the second accused in

C.P.No.38/2020 of Judicial First Class Magistrate

Court-II, Hosdurg, Kasaragod District registered

for the offence punishable under Section 75 and 76

of the Juvenile Justice (Care and Protection of

Children) Act 2015 and under Section 370A of IPC.

2. It is alleged that the petitioner has been

absconding, though petitioner has a different

version. Whatever be the merits of the said

contention, learned counsel for the petitioner Sri.

T.A.Unnikrishnan submits that petitioner is ready

to appear before the Judicial First Class

Magistrate Court-II, Hosdurg on 26/04/2021 and

seeks a direction for a time bound disposal of his

bail application.

3. On a consideration of the contentions as

well as the nature of the case involved, I direct

the petitioner to appear before the Judicial First

Class Magistrate Court-II, Hosdurg either on

26/04/2021 or on 27/04/2021. If on appearance, any

application for bail is filed, the learned

Magistrate is directed to consider and pass

appropriate orders in accordance with law, on the

same day itself. The warrant issued against the

petitioner shall be kept in abeyance for a period

of 15 days to enable his appearance.

The Crl.M.C. is disposed of accordingly.

Sd/-

BECHU KURIAN THOMAS

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE-I TRUE COPY OF THE TRANSLATED STATEMENT OF THE VICTIM, DATED 2/4/2019

ANNEXURE-II TRUE COPY OF THE MEDICAL CERTIFICATE DATED 18/3/2021 ISSUED FROM DOCTOR'S HOSPITAL, KUMBLA

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE