ALEYAMMA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The best guarantee of presence in court is the reach of the law, not the money tag (See Moti Ram v. State of M.P : AIR 1978 SC 1594).

(2.) The petitioner is the accused in eight cases on the file of the Court of the Judicial First Class Magistrate-II, Pathanamthitta. All the cases against her are filed for an offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) The trial court issued non-bailable warrant against the petitioner in three cases, S.T.Nos.651/2019, 652/2019 and 653/2019. On 14.11.2019, the petitioner filed applications for advancing the hearing of the aforesaid cases and also submitted applications to release her on bail. The petitioner offered her husband and son as sureties.