SANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the 2nd accused in S.C.No.1826/2022 on the file of Additional District and Sessions Court-V, Thiruvananthapuram.

(2.) The prayer in the petition is to direct the Additional District and Sessions Judge-V, Thiruvananthapuram to consider the regular bail application and petition for re-calling warrant moved on behalf of petitioner in S.C.No.1826/2022 on the date of surrender of the petitioner before the Sessions Judge.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.