ARUN G. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.487/2017 on the file of the Judicial First Class Magistrate-II, Kanjirappally. The offences alleged are punishable under Ss. 294(b), 323, 406, 420, 498A read with 34 of IPC.

(2.) Non bailable warrant is pending against the petitioner. A look out notice has also been issued since he was abroad, to secure his presence.

(3.) The learned counsel for the petitioner Sri. Sunny Mathew submits that the petitioner would be arriving India tomorrow and he is prepared to surrender at the court below and ready to co-operate with the trial.