Kerala High Court

Rahul vs State Of Kerala on 13 May, 2025

                                                             2025:KER:33849
CRL.M.C. 4204 OF 2025              1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

      TUESDAY, THE 13TH DAY OF MAY 2025 / 23RD VAISAKHA, 1947

                         CRL.MC NO. 4204 OF 2025

       CRIME NO.376/2024 OF NEW MAHE POLICE STATION, Kannur

     AGAINST     THE   ORDER/JUDGMENT   DATED   IN   CP   NO.2   OF   2025   OF

JUDICIAL MAGISTRATE OF FIRST CLASS ,THALASSERY

PETITIONER/9TH ACCUSED:

          RAHUL
          AGED 26 YEARS
          S/O PRAJESH M, VIII 191 MUKKUVANDEPARAMB COLONY, NEAR
          AMBEDKAR SCHOOL , PALLOOR,VTC: MAHE, PONDICHERRY
          DISTRICT, PIN - 673310


          BY ADV ANAKHA BABU


RESPONDENT/COMPLAINANT:

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



OTHER PRESENT:

          SMT. M.K. PUSHPALATHA, PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.05.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                                     2025:KER:33849
CRL.M.C. 4204 OF 2025                         2


                            MOHAMMED NIAS C.P., J.
                    ......................................................
                             Crl.M.C. No.4204 of 2025
                    .............................................................
                      Dated this the 13th day of May, 2025


                                          ORDER

Petitioner is the 9th accused in Crime No.376/2024 registered at

New Mahe Police Station, Kannur for offences punishable under

Sections 143, 147, 148, 324, 307 and 149 IPC. After completion of the

investigation, a final report was filed, and since the petitioner did not

appear before the trial court, the case against the petitioner was split

up and the same was numbered as C.P.No.2/2025 and is pending before

the Judicial First Class Magistrate Court, Thalassery. The petitioner

wants to surrender before the lower court and be enlarged on bail.

2. Considering the limited request made, he is permitted to

surrender before the Judicial First Class Magistrate Court, Thalassery in

C.P.No.2/2025 and to move an application for bail, with advance notice

to the Public Prosecutor concerned. In such an event, the learned