Kerala High Court

Ali Narikkunnan vs State Of Kerala on 13 May, 2025

                                                       2025:KER:33850
CRL.M.C. 3870/2025                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. 3870 OF 2025

     AGAINST THE ORDER/JUDGMENT DATED IN CC NO.18 OF 2018 OF

JUDICIAL MAGISTRATE OF FIRST CLASS , MANNARKAD

PETITIONER/ACCUSED:

          ALI NARIKKUNNAN
          AGED 56 YEARS
          S/O MOIDEENKUTTY, NARIKKUNNAN HOUSE, PERINTHATTIRI
          P.O., KOOTTILANGADI, MALAPPURAM DISTRICT, PIN - 676507


          BY ADV M.R.SASITH


RESPONDENT/S:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          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:33850
CRL.M.C. 3870/2025                               2


                              MOHAMMED NIAS C.P., J.

                       ......................................................
                               Crl.M.C. No.3870 of 2025
                       .............................................................
                       Dated this the 13th day of May, 2025

                                             ORDER

The petitioner is the accused in C.C. No.18/2018, pending before

the Judicial First Class Magistrate Court, Mannarkad, Palakkad, for offences

punishable under Section 138 of the Negotiable Instruments Act. Due to the

non appearance of the petitioner, a Non Bailable Warrant was issued. The

petitioner contends that he was not aware about the proceedings initiated

against him. 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, Mannarkad,

Palakkad, in C.C.No.18/2018 and to move an application for bail, with

advance notice to the Public Prosecutor concerned. In such an event, the

learned Magistrate shall consider the bail application on the date of

surrender and pass appropriate orders thereon, on the same date. In order

to facilitate the petitioner's surrender and moving an application for bail, 2025:KER:33850

the non-bailable warrant issued against him shall be kept in abeyance for a

period of two weeks.

The Crl. M.C. is disposed of.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/ 2025:KER:33850

PETITIONER ANNEXURES

Annexure-A1 HE TRUE COPY OF THE E-COURT PROCEEDINGS OF THE CC NO.18/2018 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, MANNARKKAD, PALAKKAD.

Annexure-A2 TRUE COPY OF THE ORDER OF CRL MC 1873/2024 OF THE HIGH COURT OF KERALA DATED 26.02.2024.

Annexure-A3 TRUE COPY OF THE ORDER DATED 04.12.2020 OF CRL MC 5511/2020 OF HIGH COURT OF KERALA.

Annexure-A4 TRUE COPY OF ORDER DATED 06.02.2025 IN CRL MC NO.1220/2025 OF HON'BLE HIGH COURT OF KERALA.