Sabu Jacob vs The State Of Kerala Represented By ...
2021 Latest Caselaw 11998 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.990 OF 2021(C)

 AGAINST THE ORDER/JUDGMENT IN CC 868/2004 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS, THIRUVALLA


PETITIONER/ACCUSED NO.1:-

             SABU JACOB,
             PEEDIYECKAL HOUSE,
             KURUSUKAVAL, THIRUVALLA, PIN-689101.

             BY ADV. SRI.M.R.SASITH


RESPONDENT/STATE :-

             THE STATE OF KERALA REPRESENTED BY THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM-682032.



             SRI C M KAMMAPPU-SR. PUBLIC PROSECUTOR

     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.990 OF 2021

                                2




                             ORDER

The petitioner is the first accused in

C.C.No.868 of 2004 on the files of the Judicial

First Class Magistrate Court, Thiruvalla. He

is facing a complaint under Section 138 of the

Negotiable Instruments Act.

2. The limited request of the petitioner

is that his bail application ought to be

directed to be considered in a time bound

manner. I am of the opinion that the said

relief claimed by the petitioner is justifiable

in the circumstances of the case.

3. Accordingly, there will be a direction

to the petitioner to appear before the Judicial

First Class Magistrate Court, Thiruvalla within

one month and if any application for bail is Crl.MC.No.990 OF 2021

submitted by the petitioner in C.C.No.868 of

2004 now pending as L.P.No.65 of 2010, the

learned Magistrate is directed to pass

appropriate orders on the same day itself.

This Crl.M.C is disposed of as above.

Sd/-

BECHU KURIAN THOMAS

JUDGE

msp Crl.MC.No.990 OF 2021

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE COMPLAINT IN CC NO.868/2004 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA.

ANNEXURE A2 TRUE COPY OF THE ORDER OF WITHDRAWAL PASSED BY JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA IN CC NO.1588/2018.

ANNEXURE A3 TRUE COPY OF THE ORDER IN CRL.M.C.5511/2020 OF HIGH COURT OF KERALA.

RESPONDENT(S) ANNEXURES:- NIL

//TRUE COPY//

PA TO JUDGE