Abdul Salam vs State Of Kerala
2021 Latest Caselaw 16268 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                         CRL.MC NO. 3449 OF 2021
AGAINST THE ORDER/JUDGMENT IN SC 284/2017 OF SUB COURT, MUVATTUPUZHA,
                                 ERNAKULAM
PETITIONER/S:

            ABDUL SALAM,
            AGED 33 YEARS,
            S/O.ALIYAR, KANJIRAKKATTU KUDIYIL HOUSE, NELLIKUZHY P.O.,
            COMPANIPADY KARA, IRAMALLOOR VILLAGE, KOTHAMANGALAM
            TALUK, ERNAKULAM DISTRICT, PIN-686 691.

            BY ADVS.
            P.K.VARGHESE
            T.M.SUDHEER



RESPONDENT/S:

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


OTHER PRESENT:

            SR.PP.SRI.C.S.HRITHWIK




     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C. No.3449 of 2021
                                          2




                                   O R D E R

Dated this the 4th day of August 2021

The petitioner is the 1st accused in S.C.No.284/2017

pending on the files of the Assistant Sessions Court,

Muvattupuzha for having allegedly committed an offence

punishable under Section 308 read with Section 34 of the

I.P.C. The petitioner was absconding and hence there is a

warrant pending against him. He therefore seeks indulgence

of this Court to direct the Assistant Sessions Court,

Muvattupuzha to consider his application for bail when he

appears.

2. Heard the learned Counsel for the petitioner and

the learned Public Prosecutor.

3. The Crl.M.C. is allowed and the petitioner is

directed to surrender before the Assistant Sessions Court,

Muvattupuzha in S.C.No.284/2017 pending on the files of

that court and file an application for recalling the

warrant and apply for fresh bail. The application for bail Crl.M.C. No.3449 of 2021

so filed by the petitioner shall be considered and disposed

of preferably on the very same day.

Sd/-

ASHOK MENON JUDGE dkr Crl.M.C. No.3449 of 2021

APPENDIX OF CRL.MC 3449/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE E-COURT PROCEEDINGS OF SC NO.284/2017 PENDING BEFORE THE SUB COURT (ADDITIONAL DISTRICT AND SESSIONS), MUVATTUPUZHA.