Linto vs State Of Kerala
2021 Latest Caselaw 16467 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. 3474 OF 2021

C.C.NO.651/2021 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT,

    CHALAKKUDY, ARISING FROM CRIME NO.613/2018 OF ALOOR POLICE STATION,

                                THRISSUR DISTRICT

PETITIONER/ACCUSED NO.1:

            LINTO,
            AGED 29 YEARS,
            S/O BENEDICT,
            THATTAMPARAMBIL HOUSE,
            MURIYAD DESOM, MURIYAD VILLAGE,
            THRISSUR DISTRICT

            BY ADV NIREESH MATHEW(K/973/1994)


RESPONDENT/COMPLAINANT/STATE:

            STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI- 682031


OTHER PRESENT:

            SRI.T.R.RENJITH - 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.3474 of 2021

                                    2




                                ORDER

Dated this the 05th day of August, 2021

The petitioner is the 1st accused in Crime No.613 of

2018 of Aloor Police Station, Thrissur. The petitioner initially

appeared before the court. But, thereafter went absconding and

the case against him was split-up, while accused Nos. 2 and 4

were proceeded against in C.C.No.548 of 2019 on the files of the

Judicial First class Magistrate Court, Chalakkudy and ended in

acquittal of both of them. The judgment is at Annexure 1. The

petitioner states that he is willing to surrender before the

jurisdictional court and co-operate with the trial. But, apprehends

that he may be incarcerated. 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, Chalakkudy, in Crime No.613 of 2018 of Aloor Police Crl.M.C.No.3474 of 2021

Station, which is presently pending as C.C.No.651 of 2021 within

a period of three weeks and apply for re-calling of the warrant and

furnishing of fresh bail. The applications, 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 Crl.M.C.No.3474 of 2021

APPENDIX

PETITIONER'S ANNEXURE

Annexure 1 TRUE PHOTOCOPY OF THE JUDGMENT PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, CHALAKKUDY IN C.C.NO.548/2019 DATED 14.07.2021.

                //TRUE COPY//     PA   TO JUDGE