Mohammed Kabeer vs State Of Kerala
2022 Latest Caselaw 7566 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                     CRL.MC NO. 4089 OF 2022
     CRIME NO.3446/2012 OF ALUVA POLICE STATION, Ernakulam
     CC 1804/2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,
                                 ALUVA
PETITIONER/ACCUSED NO.2:

          MOHAMMED KABEER
          AGED 40 YEARS
          S/O SIDHEEQUE,
          MANAKKAL AKATHOOT HOUSE, EDAYAPURAM KARA,
          NEAR MILLUPADI JUNCTION, ALUVA EAST VILLAGE,
          ERNAKULAM DISTRICT., PIN - 683101

          BY ADV R.MURALEEKRISHNAN



RESPONDENT/COMPLAINANT:

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

          SRI. SANGEETHA RAJ, PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   24.06.2022,   THE   COURT    ON     THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.4089/2022

                                  -:2:-



                                ORDER

Dated this the 24th day of June, 2022

The petitioner is the 2nd accused in C.C.No.1804/2014 on

the file of the Judicial Magistrate of First Class-I, Aluva. The

offences alleged against him are punishable under Sections 451,

427 and 34 of IPC.

2. The learned counsel for the petitioner, Sri. R.

Muraleekrishnan submits that non bailable warrant as well as

coercive steps initiated under Sections 82 and 83 of Cr.P.C are

pending against the petitioner. The learned counsel further

submitted that the petitioner is prepared to surrender before the

learned Magistrate and to cooperate with the trial. The limited

prayer is to give a direction to the learned magistrate to consider

and dispose of the bail application on the same day of his

surrender itself.

3. Hence, this Crl.M.C is disposed of as follows: Crl.M.C.No.4089/2022

i) The petitioner shall surrender before the learned

Magistrate within two weeks from today.

ii) The bail application, if any, filed by the petitioner shall

be considered and disposed of by the learned Magistrate on the

same day itself.

iii) The NBW as well as steps initiated under Sections 82

and 83 of Cr.P.C shall be kept in abeyance till the disposal of the

bail application. Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp Crl.M.C.No.4089/2022

APPENDIX OF CRL.MC 4089/2022

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE DISMISSAL ORDER IN CRL M.C NO. 1118/2012 OF SESSIONS COURT, ERNAKULAM.

Annexure A2 TRUE COPY OF THE CHARGE SHEET IN CRIME NO. 3446/2012 OF JFCM-I COURT, ERNAKULAM

Annexure A3 TRUE COPY OF THE JUDGMENT DATED 9/9/2020 IN CRL. M.C NO. 2936/2016 ON THE FILE OF HONOURABLE HIGH COURT OF KERALA