Naisam S vs State Of Kerala
2022 Latest Caselaw 5377 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                      CRL.MC NO. 3083 OF 2022
  AGAINST THE ORDER/JUDGMENT IN CC 201/2019 OF JUDL.M.F.C.-
                           I,ERNAKULAM
PETITIONER/ACCUSED:

          NAISAM S.
          AGED 46 YEARS, S/O SHAUKATHALI, NAISAM MANZIL,
          POOMKODU, CHADAYAMANGALAM, PIN - 691 534

          BY ADV RINNY STEPHEN CHAMAPARAMPIL


RESPONDENTS/STATE & DE FACTO COMPLAINANT:

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

    2     SUNITHA P.M.
          AGED 32 YEARS, D/O. MUSTAFA, PALLIPARAMPIL HOUSE,
          NETTOOR P.O., ERNAKULAM, PIN - 682040

    THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 3083 OF 2022
                                   2

                                 ORDER

Dated this the 20th day of May 2022

The petitioner is the accused in CC No.201/2019

on the file of the Judicial First Class Magistrate Court-I,

Ernakulam. Now the case as against the petitioner has

been converted into long pending case as LP

No.9/2021.

2. According to the petitioner, he was in Gulf and

hence he could not appear at the court below. The

learned counsel submits that the petitioner has come

down to India and he is prepared to surrender before

the court below and will co-operate with the

proceedings. The limited prayer of the petitioner is to

give a direction to the learned Magistrate to consider

his bail application and dispose the same on the same

date.

3. Having heard both counsel, this Crl.M.C is CRL.MC NO. 3083 OF 2022

disposed of as follows:-

1. The petitioner shall surrender before the learned

Magistrate within a period of one week from

today.

2. The bail application, if any, filed by the petitioner

shall be considered and disposed of by the court

below on merit on the same day itself.

3. The Non Bailable Warrant, if any, pending as

against the petitioner shall be kept in abeyance

till the bail application is disposed of.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ded/20.05.2022 CRL.MC NO. 3083 OF 2022

APPENDIX OF CRL.MC 3083/2022

PETITIONER ANNEXURES

Annexure A TRUE COPY OF THE E-COURT CASE STATUS OF C.C. NO.201/2019 OF JFCM COURT-I, ERNAKULAM.

RESPONDENTS' ANNEXURES : NIL