JANAKI D/O KALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No. 215/2006 of Karunagappally Excise Range for offences punishable under Sections 8(I) (ii) of the Abkari Act and whose case is now pending before the J.F.C.M Court, Karunagappally as C.P. No. 199/2009, seeks a direction to the said Magistrate to release the Petitioner on bail on the date of her surrender itself.

(2.) Admittedly, non-bailable warrants of arrest are pending against the Petitioner. The circumstances under which those non-bailable warrants of arrest came to be issued against the Petitioner are not discernible to this Court. It is only proper that the Petitioner surrenders before the J.F.C.M Court, Karunagappally and seeks regular bail.