SHANAVAS P K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 4th accused in Crime No. 1718/2009 of Narakkal Police Station and in Crime No. 213/CREOW2/10 of Crime Branch, Panampally Nagar, Ernakulam for offences punishable under Sections 120B, 406 and 420 read with 34 IPC and Section 3 (1) (iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, seeks a direction to the Magistrate concerned to release the Petitioner on bail on the date of his surrender itself.

(2.) Accordingly, this Crl.M.C. is disposed of permitting the Petitioner to surrender before the learned Magistrate and file an application for regular bail within a period of two weeks from today. In case, the Petitioner complies with the above condition, his bail application shall be considered and disposed of on merits preferably on the same date on which it is filed.