INDULAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in C.C.1473/2010 of the Judicial First Class Magistrate Court No:II, Kottarakara. The offence alleged against him is under Section 138 of the Negotiable Instruments Act. According to the petitioner he had been appearing regularly before the Trial Court after he was granted bail and was fully co-operating with the proceedings. However, he could not appear for the reason that he had obtained a job at Mumbai and had to be out of station for some time. The petitioner is ready to surrender before the Trial Court but he apprehends that he may be remanded before he is granted bail. Therefore, he seeks the issue of appropriate directions for consideration of his bail application on the date of surrender itself. The learned Public Prosecutor has no objection to such a direction being issued.