SREEKUMARA MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in ST.No.578/2022 on the file of the Judicial Magistrate of First Class, Adoor. The offence alleged is punishable under Sec. 138 of the Negotiable Instruments Act. Summons was served to the petitioner to appear on 25/6/2022. He appeared through counsel. His absence on that day was condoned and the case was adjourned to 7/10/2022. It was notified to 11/11/2002. On that day, the learned counsel for the petitioner prayed to post the case to 30/12/2022, the date on which the connected case is posted so that he can take bail in both cases. However, the said prayer was turned down by the court below and non bailable warrant was issued. It is under challenge in this Crl.M.C.

(2.) It appears from Annexure A2 e-courts daily status that, on the second posting date, warrant was issued to the petitioner. The prayer of the counsel for the petitioner to post the case to 30/12/2022, the date on which the connected case was posted, was reasonable.

(3.) The learned counsel for the petitioner submitted that the petitioner is prepared to appear before the court below on 30/12/2022 and offer bail.