TIJOMON JOSEPH 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 SC No. 814/2019 on the file of the Asst. Sessions Court, Alappuzha. The above case is chargesheeted alleging offences punishable under Secs. 143, 147, 148, 149, 323, 324 and 308 IPC.

(3.) It is the case of the petitioner that the petitioner was not able to appear before the lower court and he is the 9th accused. 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 the bail application.