ABDUL MAJEED EDAKKAVIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed seeking the following relief:-

(2.) The Bail application filed by the petitioner as Bail Application No.7736 of 2023 was disposed of by Anneuxre ' A1 order, as follows:-

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was abroad and is arriving in India on 12/12/2023 and submits that if he is arrested in connection with L.P.No.1 of 2022 on the file of the Additional District and Sessions Court ' I, arising out of Crime No.836 of 2020 of Nileswaram Police Station, he may be directed to be produced before the Jurisdictional Court on the same day. Though I am not convinced that the petitioner can maintain this application under Sec. 482 of the Cr.P.C after his Bail Application was disposed of by Annexure ' A1 order, considering the limited nature of relief now sought for by the petitioner, it is directed that the Non Bailable warrant, which is now stated to be pending against the petitioner in L.P.No.1 of 2022 on the file of the Additional District and Sessions Court - I, Kasaragod, arising out of Crime No.836 of 2020 of Nileswaram Police Station, shall not be enforced till 05.00 P.M on 13/12/2023, to enable the petitioner to approach that Court and seek bail.