ASHAHARSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure with prayer to direct Judicial First Class Magistrate Court-I, Vaikom, to release the petitioner, who is the accused in S.T.No.137/2019, on bail on his surrender, by considering his bail application.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) Since the matter involved is a bailable offence, the learned Magistrate is directed to consider the bail application, if any, filed by the petitioner on his surrender, on the day itself, taking note that the offence alleged is one under Sec. 138 of Negotiable Instruments Act, a deemed offence.