C.P JOHN 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.) Petitioner is the accused in C.C.No.1072/2017 on the file of the Judicial First Class Magistrate Court-II, Thrissur. The above case is initiated against the petitioner alleging offences punishable under Sec. 138 of the Negotiable Instruments Act. Now a warrant is issued to the petitioner.

(3.) The petitioner submits that he 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.