Vinudas vs State Of Kerala
2021 Latest Caselaw 16463 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                     THE HONOURABLE MR. JUSTICE ASHOK MENON

         THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943

                            CRL.MC NO. 3469 OF 2021

 AGAINST THE ORDER/JUDGMENT IN LP 45/2008 OF JUDICIAL MAGISTRATE OF FIRST

                         CLASS -III,THIRUVANANTHAPURAM

PETITIONER/ACCUSED:

            VINUDAS,
            AGED 37 YEARS,
            S/O.DAS,
            JANAKI NIVAS, T.C.6/1206,
            PADAYANI, KANJIRAMPARA WARD,
            VATTIYOORKKAVU VILLAGE,
            THIRUVANANTHAPURAM DISTRICT.

            BY ADV SHAJIN S.HAMEED


RESPONDENT/STATE:

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

OTHER PRESENT:

            SRI.C.S.HRITHWIK - SR.PP



      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 05.08.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No.3469 of 2021

                                    2




                               ORDER

Dated this the 05th day of August, 2021

The petitioner is the 2nd accused in Crime No.102 of

2003 of Museum Police Station, Thiruvananthapuram, for having

allegedly committed offences punishable under Sections 143, 147,

148, 452, 323, 324, 427 read with Section 149 of the IPC and

under Section 27 of the Arms Act,1959.

2. The petitioner was absconding and the case against the

rest of the accused proceeded trial and allegedly ended in

acquittal. The case against the petitioner was split-up and has

now been consigned to the Long Pending Register as L.P.No.45 of

2008 on the files of the Judicial First Class Magistrate Court-III,

Thiruvananthapuram. The petitioner states that he is willing to

co-operate with the trial and in view of the fact that the rest of the

accused have been all acquitted, where the fair possibility of it is

also getting acquitted in the case. But, he apprehends that he Crl.M.C.No.3469 of 2021

may be incarcerated on his surrender. And, therefore, seeks

indulgence of this Court.

The Crl.M.C is disposed of with a direction to the

petitioner to surrender before the Judicial First Class Magistrate

Court-III, Thiruvananthapuram, in Crime No.102 of 2003 of

Museum Police Station, which is pending as L.P.No.45 of 2008

within a period of three weeks and the application for re-calling

the warrant and offering fresh bail, if any, filed by the petitioner

shall be considered and preferably disposed of on the very same

day. The coercive steps shall be kept in abeyance till that time.

Sd/-

ASHOK MENON JUDGE

NR/05/08/2021

//TRUE COPY// PA TO JUDGE