Prasad P.B vs State Of Kerala
2023 Latest Caselaw 7367 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE K. BABU
     TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                     CRL.MC NO. 4967 OF 2023
AGAINST THE ORDER/JUDGMENT LP 31/2021 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS ,IRINJALAKUDA
PETITIONER:

           PRASAD P.B
           AGED 44 YEARS
           S/O BALAKRISHNAN, PUTHUR HOUSE, KOMBODINJAMAKAL,
           THAZHEKKAD P.O., THRISSUR DISTRICT, PIN - 680683
           BY ADV LATHEESH SEBASTIAN


RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031
     2     STATION HOUSE OFFICER
           IRINJALAKKUDA POLICE STATION, THRISSUR DISTRICT,
           PIN - 680121
           BY ADV PUBLIC PROSECUTOR


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   27.06.2023,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
    Crl.M.C No.4967 of 2023
                                     2



                              K.BABU, J.
                    ------------------------------------
                   Crl.M.C No.4967 of 2023
                    ------------------------------------
               Dated this the 27th day of June, 2023

                               ORDER

This Crl.M.C is filed seeking the following reliefs:-

" to call for the records relating to LP No.31/2021 in C.C

No.3779/2015 of JFMC, Irinjalakkuda arising from Crime

No.1989/2014 of Irinjalakkuda Police Station, Thrissur District

and direct the JFMC, Irinjalakkuda to consider and pass

orders on the bail application on same day of surrender, in the

interest of justice."

2. The petitioner is the accused in Crime No.1989/2014.

3. The offence alleged against the petitioner is punishable under

Sections 406, 417 and 420 of IPC.

4. Heard both sides.

5. The learned counsel for the petitioner submits that the petitioner

is prepared to surrender before the Court and co-operate with the trial. If

the petitioner appears before the Court below and files an application Crl.M.C No.4967 of 2023

seeking regular bail, the same shall be considered and decided positively

on the date of filing itself, in the light of the principles declared by the

Apex Court in Satender Kumar Antil v CBI [(2022) 10 SCC 51].

6. The Non-bailable warrant issued against the petitioner shall

be kept in abeyance for a period of one month. The petitioner shall

appear before the Court below within a period of one month.

This Crl.M.C is disposed of as above.

Sd/-

K.BABU, JUDGE AP Crl.M.C No.4967 of 2023

APPENDIX OF CRL.MC 4967/2023

PETITIONER ANNEXURES Annexure1 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1989/2014 OF IRINJALAKKUDA POLICE STATION