Sanjeev Kumar K.P vs State Of Kerala
2021 Latest Caselaw 16708 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
     WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                         CRL.MC NO. 3400 OF 2021
    CRIME NO.276/2013 OF KOZHIKODE MEDICAL COLLEGE POLICE STATION
AGAINST THE ORDER/JUDGMENT IN LP 9/2019 OF ADDITIONAL DISTRICT COURT
                         KOZHIKODE- II, KOZHIKODE
PETITIONER/S:

            SANJEEV KUMAR K.P
            AGED 48 YEARS
            S/O.LATE ASHOK KUMAR, KARIYATH HOUSE, PANAKADA,
            PALLIMALKUNNU, KOOTTOLI, KOZHIKODE-673 012.

            BY ADV MANSOOR.B.H.



RESPONDENT/S:

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

     2      STATION HOUSE OFFICER
            MEDICAL COLLEGE POLICE STATION, KOZHIKODE DISTRICT,
            PIN-673 008.


OTHER PRESENT:

            SRI.T.R.RENJITH-SR PP




     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No. 3400 of 2021

                                              2




                                        O R D E R

Dated this the 11th of August 2021

The petitioner is the sole accused in Crime No.276/2013

of Kozhikode Medical College Police Station. He did not

appear and the matter is now pending as L.P.No.9/2019 on

the files of the Additional District & Sessions Court-II,

Kozhikode. The petitioner intends to appear before the

jurisdictional court and cooperate with the trial.

However, he apprehends that he may be incarcerated. There

was no willful latches on his part for not appearing before

the committal court. Therefore, the petitioner seeks

indulgence of this Court.

The petitioner is directed to surrender before the

Additional District & Sessions Court-II, Kozhikode in

L.P.No.9/2019 and apply for recalling the warrant and apply

for bail. Two weeks time is granted to the petitioner to

surrender before court, during which period, no coercive Crl.M.C.No. 3400 of 2021

steps shall be taken. The application for bail filed by

the petitioner shall be considered and preferably disposed

of on the very same day.

Sd/-

ASHOK MENON JUDGE dkr Crl.M.C.No. 3400 of 2021

APPENDIX OF CRL.MC 3400/2021

PETITIONER ANNEXURE

Annexure A COPY OF THE CASE STATUS OF PROCEEDINGS IN CC NO.993/2014 OF ADDL. DISTRICT AND SESSIONS COURT-II, KOZHIKODE.