SHAFFI NALAKATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is the accused in C.C.No.1031 of 2009 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode, which was initiated on the basis of a private complaint by the second respondent under Sec. 138 of the Negotiable Instruments Act. According to the petitioner, he was enlarged on bail. On account of certain circumstances beyond his control he had to be away from India. Accordingly, the learned Magistrate had issued non-bailable warrant against him.

(3.) Now, the petitioner is ready to surrender before the trial court and to co-operate with the trial. His only prayer is that the learned Magistrate be directed to dispose of the bail application on the date of his surrender itself.