ABRAHAM MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in L.P No. 71/2014 on the file of the Judicial 1st Class Magistrate Court No:IX (NI Act cases), Ernakulam. The above prosecution is initiated against the petitioner alleging offences punishable under Ss. 138 of the Negotiable Instruments Act .

(2.) The counsel for the petitioner submitted that the petitioner was not able to appear before the Court concerned because of some communication gap with the lawyer concerned.

(3.) The counsel for the petitioner submitted that the petitioner will surrender before the court below and there may be a direction to consider his Bail Application on the date of surrender itself.