SANDHYA SHIVAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The relief sought for in this petition, filed under Sec. 482 of Cr.P.C, is for a direction to the Judicial First Class Magistrate Court, Mattancherry, Ernakulam District to recall the non-bailable warrant pending against the petitioner in C.C.No.232 of 2021 and to consider the bail application on the date of surrender itself.

(2.) Petitioner herein is the accused in Crime No.828/2020 of Fort Kochi Police Station registered for the offences punishable under Ss. 465, 468 and Sec. 420 of the Indian Penal Code, 1860.

(3.) The learned counsel for the petitioner submitted that petitioner herein is a lady, who was granted bail during the crime stage. However, petitioner had not appeared before the learned Magistrate and therefore, non-bailable warrant was issued.