SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in S.C. No. 1198 of 2011 on the files of the Assistant Sessions Court, Attingal. Due to non-appearance of the petitioner from 2019 onwards, Non-Bailable Warrant has been issued against him.

(2.) According to Sri. T. Kabil Chandran, the learned counsel the warrant was issued against the petitioner due to his non-appearance as he had gone abroad in connection with his employment and that there was no willful default on his part. It was also submitted that though petitioner is willing to appear and apply for bail, he apprehends that the court will remand him to custody before considering the application.

(3.) I have heard Sri. K.A. Noushad, the learned Public prosecutor also.