JAYAPRAKASH K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of Cr.P.C. seeking with a prayer to direct the Judicial First Class Magistrate Court-II, Pathanamthitta to consider the bail application which would be filed by the petitioner in L.P. No.40 of 2022 in S.T. No.2373 of 2018 pending before that court.

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

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is a cancer patient and because of his treatment, he could not appear before the court in time. Accordingly, the court below on completion of steps under Ss. 82 and 83 of Cr.P.C. transferred the case to long pending register. It is submitted that the accused is ready to appear before the jurisdictional court and there may be a direction to the trial court to consider the bail application that will be filed by the accused immediately on his surrender.