Suresh vs State Of Kerala Represented By The ...
2022 Latest Caselaw 6175 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                          CRL.MC NO. 1448 OF 2022
           CRIME NO.269/1995 OF Payangadi Police Station, Kannur

                SC 138/2014 OF SUB COURT, PAYYANNUR, KANNUR




PETITIONER/ACCUSED :

     SURESH, AGED 46 YEARS, S.O, KUNHAPPA, ODAM VALAPPIL HOUSE, PANNIYOOR
     AMSOM, KANHIRANGAD, KANNUR DISTRICT, PIN - 670142

RESPONDENT:

     STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ADVOCATE GENERAL OFFICE, HIGH COURT OF KERALA, PIN - 682031

     This Criminal misc. case coming on for order upon perusing the
petition and upon hearing the arguments of Mr. M.ANUROOP, Advocate for
the petitioner and the public Prosecutor for the respondent, the court
passed the following:
                          ZIYAD RAHMAN A. A., J.
                  ===================================
                         Crl. M. C. No. 1448 of 2022
                  ===================================
                       Dated this the 1st day of June, 2022

                                      ORDER

It is reported that some of the co-accused who have faced the

trial were already acquitted by the learned Sessions Judge. However,

the fact remains that the petitioner is absconding.

2. In such circumstances, to consider this Crl. M. C., the

petitioner has to surrender before the Sessions Court. If the petitioner

surrenders before the Sessions Court within a period of three weeks

from today and files an application for bail, after giving prior notice to

the learned Public Prosecutor concerned, the same shall be considered

by the learned Sessions Judge positively on the date of surrender itself.

The petitioner is also directed to produce the certified copy of

the judgment by which the co-accused were acquitted.

Sd/-

ZIYAD RAHMAN A. A.

JUDGE Eb

01-06-2022 /True Copy/ Assistant Registrar