Thara vs State Of Kerala
2022 Latest Caselaw 4783 Ker

CRL.MC NO. 2653 OF 2022
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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
       TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                          CRL.MC NO. 2653 OF 2022
  AGAINST THE ORDER/JUDGMENT IN ST 19/2019 OF JUDICIAL MAGISTRATE OF
                          FIRST CLASS -II, VAIKOM
PETITIONER/S:

            THARA
            AGED 40 YEARS
            DAUGHTER OF RAVEENDRAN G.,
            RESIDING AT TPRRA 37,
            THAMBURATTY PARAMBU ROAD,
            BEHIND EDAPPALLY HIGH SCHOOL,
            EDAPPALLY P.O., KOCHI, PIN - 682024
            BY ADVS.
            C.C.ANOOP
            A.AHZAR


RESPONDENT/S:

            STATE OF KERALA
            HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
            BY ADV PUBLIC PROSECUTOR


OTHER PRESENT:

            ADV. RENJITH GEORGE- SR.G.P


     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
26.04.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 2653 OF 2022
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                                    ORDER

Petitioner is the accused in ST 19/2019 on the file of the

Judicial First Class Magistrate Court-II, Vaikom. The offence

alleged against the petitioner is punishable under Section 138

of the Negotiable Instruments Act.

2. Due to the non-appearance of the petitioner, non-

bailable warrant has been issued against the petitioner by the

court below. The learned Counsel for the petitioner submits that

the petitioner is intending to surrender before the court below

and to make application for bail. In the event petitioner

surrenders and makes application for bail, the court below shall

dispose of the application on the date of filing itself.

The Crl.MC is disposed of accordingly.

sd/

K. BABU, JUDGE

jm/ CRL.MC NO. 2653 OF 2022

APPENDIX OF CRL.MC 2653/2022

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT DATED 18.9.2021 IN O.P. NO.901/2021 ON THE FILES OF THE HON'BLE FAMILY COURT, ERNAKULAM.

Annexure A2 TRUE COPY OF THE DAILY STATUS REPORT DATED 15.02.2022 IN S.T. NO.19/2019 OBTAINED FROM THE WEBSITE "SERVICES.ECOURTS.GOV.IN" .