Muhammed Shayshad Bangson Sihail vs State Of Kerala
2025 Latest Caselaw 8003 Ker

Kerala High Court

Muhammed Shayshad Bangson Sihail vs State Of Kerala on 16 April, 2025

                                                                2025:KER:32563

B.A.No.5595 of 2025
                                      :1:


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

          THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                      BAIL APPL. NO. 5595 OF 2025

     CRIME NO.111/2024 OF Kozhikode Town Police Station,

                                Kozhikode

       AGAINST        THE   ORDER/JUDGMENT      DATED     IN     Bail   Appl.

NO.4559 OF 2025 OF HIGH COURT OF KERALA

PETITIONER/ACCUSED NO.1:

             MUHAMMED SHAYSHAD BANGSON SIHAIL
             AGED 33 YEARS
             S/O SUHAIL BANGSON, F.NO. 901, HILL STREAK,
             9TH FLOOR, GORIGUDDA ROAD, VANCIA, MANGALORE,
             DAKSHINA KANNADA, PIN - 575001


             BY ADV THASNIMOL T.S.


RESPONDENT/STATE:

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



      THIS    BAIL    APPLICATION    HAVING   COME   UP   FOR   ADMISSION   ON
16.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                   2025:KER:32563

B.A.No.5595 of 2025
                                       :2:


                  C.PRATHEEP KUMAR, J.
          ------------------------------------
                   B.A.No.5595 of 2025
          ------------------------------------
         Dated this the 16th day of April, 2025

                                   O R D E R

1. This is an application for anticipatory bail

filed under Section 482 B.N.S.S. by the

accused/accused No.1 in Crime No.111/2024 of

Kozhikode Police Station. The offences alleged

against the petitioner are under Sections 406,

420, 376(2)(n) and 506 of IPC, which is now

pending before the Judicial First Class

Magistrate Court-I, Kozhikode as C.P.No.35/2024.

2. According to the learned counsel, the petitioner

surrendered before the Magistrate, and he was

granted bail on 03.03.2024.According to the

learned counsel, on the posting on 31.12.2024,

since he was absent his bail was cancelled and a

non-bailable warrant was issued. Her

apprehension is that, if the petitioner 2025:KER:32563

surrenders before the Magistrate, he will be

remanded.

3. The application was not seriously opposed by the

learned Public Prosecutor.

4. Considering the facts, it is only just and proper

to give a direction to the learned Magistrate to

consider the bail application filed by the

petitioner on the date of the surrender itself,

in case he surrenders within a period of 15 days

from today (16.04.2025).

5. In the result, this application is disposed of as

follows:

Petitioner is directed to surrender

before the learned magistrate within a

period of two weeks from today. In case

he surrenders before the jurisdictional

Magistrate and files a bail 2025:KER:32563

application, the same shall be disposed

of on the same day itself, in

accordance with law.

Sd/-

                                    C.Pratheep Kumar,        Judge.


Raj.
                                                      2025:KER:32563

APPENDIX OF BAIL APPL. 5595/2025

PETITIONER ANNEXURES

Annexure-A2 TRUE COPY OF THE ORDER DATED 03.303.2024 IN CRL.M.C NO. 336/2024 PASSED BY THE HON'BLE SESSIONS COURT, KOZHIKODE.

Annexure-A3 TRUE COPY OF THE WARRANT MEMO ISSUED BY THE HON'BLE JUDICIAL FIRST-CLASS MAGISTRATE COURT-I, KOZHIKODE.