Kerala High Court
Aniroop @ Anoop vs State Of Kerala on 28 May, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.MC NO. 3653 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN MC NO.249 OF 2024 OF SUB
DIVISIONAL COURT,FORT COCHIN
............................
PETITIONER/COUNER PETITIONER :
ANIROOP @ ANOOP,
AGED 38 YEARS
S/O PURUSHOTHAMAN, KANNADITHARA HOUSE,
KANNADIKKAD, MARADU P.O.,
ERNAKULAM, PIN - 682 304.
BY ADVS.
S.SUNIL KUMAR (PALAKKAD)
JOHN PAX IGNATIUS(K/1194/2010)
RESPONDENT/STATE :
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031.
ASHI M.C (PP)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC 3653/2024
2
BECHU KURIAN THOMAS, J
......................................................
Crl.M.C.No.3653 of 2024
...................................................
Dated this the 28th day of May, 2024
ORDER
By Annexure-1 order petitioner was directed to appear on 04.04.2024
and to show cause as to why he should not be called upon to execute a
bond for Rs.1,00,000/- under Section 107 of Cr.P.C. Petitioner
challenges the aforesaid order.
2. The limited relief now sought for by the petitioner is only for the grant
of an opportunity to show cause before the learned Magistrate pursuant
to Annexure-I as the date mentioned therein has expired.
3. Having heard the learned counsel for the petitioner as well the learned
Public Prosecutor, I am satisfied that the request now sought is
reasonable.
4. Accordingly, the date stipulated in Annexure-I as 04.04.2024 for
appearance of the petitioner, shall stand modified to 14.06.2024, on
which date petitioner shall appear before the Sub Divisional Magistrate,
Fort Kochi.
5. On his appearance, proceedings as contemplated by law can be
continued. Since non bailable warrant has been issued against the
petitioner for failure to appear on 04.04.2024, there will be a direction
that the warrant be kept in abeyance till 14.06.2024. It is clarified that,
if the petitioner fails to appear on the date stipulated herein, non
bailable warrant can be carried into effect.
Crl.M.C.is disposed of with the above directions.
sd/-
BECHU KURIAN THOMAS
JUDGE
AMV/31/05/2024
PETITIONER ANNEXURES
ANNEXURE I THE COPY OF THE PRELIMINARY ORDER ISSUED BY
THE HON'BLE COURT OF SUB DIVISIONAL
MAGISTRATE COURT FORT KOCHI DATED 27.03.2024
ANNEXURE II A TRUE COPY OF THE ORDER DATED 15.01.2024 IN
ANNEXURE III A TRUE COPY OF THE FIR IN CRIME NO.121/2024
REGISTERED BY MARADU POLICE STATION
ANNEXURE IV TRUE COPY OF THE REMAND REPORT IN CRIME
NO.121/2024 REGISTERED BY MARADU POLICE
STATION
TRUE COPY
