NISHAD Vs. STATE OF KERALA

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 C.P.No.7/2019 on the file of the Judicial First Class Magistrate Court, Tripunithura. A warrant is issued to the petitioner for non-appearance. The petitioner is ready to appear before the trial court. The petitioner apprehends that if he appears before the trial court, he will be remanded without considering his bail application.

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