K. R. BIJU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for the sake of brevity).

(2.) The petitioner is the accused in CC No. 2522/2013 on the file of the Judicial First Class Magistrate Court, Adoor. It is submitted that the petitioner was regularly appearing before the lower court and since the petitioner was absent on a particular day, the warrant is issued.

(3.) The petitioner submits that the petitioner is ready to surrender before the jurisdictional court and if he surrender before the jurisdictional court, jurisdictional court may remand him without considering their bail application.