Renjith vs State Of Kerala
2024 Latest Caselaw 11817 Ker

Kerala High Court

Renjith vs State Of Kerala on 30 April, 2024

      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
         THE HONOURABLE MR. JUSTICE G.GIRISH
TUESDAY,THE 30TH DAY OF APRIL 2024/10TH VAISAKHA,1946
                CRL.MC NO. 3882 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN LP NO.50 OF 2024
     OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,
                       KANJIRAPPALLY
PETITIONER(S)/ACCUSED NO.5:

        RENJITH
        AGED 31 YEARS
        S/O RAMESH, RESIDING AT KAMPIYIL HOUSE,
        OLAKKULAM , KOLLAMULA VILLAGE,
        PATHANAMTTITTA DISTRICT, PIN - 689645
        BY ADVS.
        AMRIN FATHIMA
        J.RAMKUMAR


RESPONDENT/S:

        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
        OF KERALA, PIN - 682031
        SMT.MAYA M.N., PUBLIC PROSECUTOR


     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR
ADMISSION ON 30.04.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 CRL.MC NO. 3882 OF 2024

                               2


                           ORDER

Heard the learned counsel for the petitioner and

the learned Public Prosecutor representing the respondent.

2. The petitioner who is the 5th accused in

C.C.No.134/2020 of Judicial First Class Magistrate Court-II,

Kanjirappilly would contend that he could not appear

before the said Court during the course of trial since he

was employed abroad. For the same reason, the case

against him is said to have been transferred to Long

Pending Register and numbered as L.P.No.50/2024. Now,

he wants to surrender before the Trial Court and seek bail.

However, the learned counsel for the petitioner would

submit that the petitioner is likely to be remanded to

judicial custody unless there is a direction to the Trial Court

to dispose of the bail application on the same day when he

surrenders before the learned Magistrate.

3. Having regard to the facts and

circumstances of the case as borne out from the records

and the submissions of the learned counsel for the

petitioner and the learned Public Prosecutor, it appears to

be expedient in the interests of justice to direct the Trial CRL.MC NO. 3882 OF 2024

Court to consider the bail application, if any, filed by the

petitioner on the same day itself when it is submitted and

also to pass orders, as far as possible, on the date of

surrender of the petitioner before the Trial Court. The

petitioner shall serve a copy of the bail application

sufficiently earlier to the Assistant Public Prosecutor before

the Trial Court.

Accordingly, the petition is disposed of with the

aforesaid directions to the Trial Court.

Sd/-

G.GIRISH JUDGE Mn