ANSHAD ABOOBAKER 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 CP No. 32/2022 on the file of the Judicial First Class Magistrate Court-I, Pathanamthitta arising from Crime No. 193/2008 of Pathanamthitta Police Station.

(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 his bail application.