C.J.GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is an accused in C.C.No.376/2012 pending before the Judicial Magistrate of First Class, Thiruvalla. PETITIONER is willing to appear before the learned Magistrate and seek regular bail. It is said that the charge sheet has been filed recently. PETITIONER however apprehends that the learned Magistrate may not consider his bail application on the same day and there is a possibility to remand him to judicial custody.

(2.) AFTER hearing the learned counsel appearing for the petitioner and taking into consideration the facts and circumstances involved in the case and especially the accused being aged 64, the Crl.M.C is disposed as follows:-