Jineesh K.U vs State Of Kerala
2024 Latest Caselaw 30142 Ker

Kerala High Court

Jineesh K.U vs State Of Kerala on 24 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                  2024:KER:79135

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                      CRL.MC NO. 8830 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN LP NO.1 OF 2016 OF

        JUDICIAL FIRST CLASS MAGISTRATE COURT, NJARAKKAL

PETITIONER/ACCUSEd:

          JINEESH K.U.
          AGED 44 YEARS
          S/O.K.K. UMESAN, KADATHUKADAVIL HOUSE,
          THIRUMANANKUNNU TEMPLE, CHERAI P.O., ERNAKULAM,
          PIN - 683514


          BY ADVS.
          JOHN TONY AKKARA
          K.V.ARUN KUMAR




RESPONDENT/COMPLAINANT:

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

          BY ADV.
          SMT. SREEJA V (PP)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
24.10.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 8830 OF 2024               2

                                                                2024:KER:79135

                     BECHU KURIAN THOMAS, J
                  .............................................
                     Crl.M.C. No. 8830 of 2024
              .......................................................
             Dated this the 24th day of October, 2024


                                   ORDER

Petitioner is accused in L.P.No.1/2016 on the files of the

Judicial First Class Magistrate Court, Njarakkal. The offences alleged

against the accused is under Sections 353, 506(ii) and 34 of the

Indian Penal Code, 1860 and Section 122 read with Section 177 of the

Motor Vehicles Act, 1988.

2. Due to the non appearance of the petitioner, non

bailable warrant has been issued against him. Even though petitioner

is willing to appear and participate in the trial, he apprehends that he

will be remanded to custody.

3. Having heard the learned counsel for the petitioner

and the learned Public Prosecutor, I am of the view that this Crl.M.C.

can be disposed of with a direction.

4. Accordingly, if the petitioner surrender before the

jurisdictional court within 15 days from today, the learned Magistrate

shall consider the applications for recall of warrant and for grant of

bail, if any, filed by the petitioner in L.P.No.1/2016, preferably on the

2024:KER:79135

date of appearance itself.

5. To enable the petitioner to appear before the

learned Magistrate as directed above, the non bailable warrant issued

against the petitioner shall be kept in abeyance for a period of 15

days from today.

The Crl.M.C.is disposed of with the above direction.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ