RONIX KURIAN 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 CC No. 141/2017 on the file of the Chief Judicial Magistrate Court, Thodupuzha arising from Crime No. 919/2016 of Thodupuzha Police Station. It is submitted that the warrant is pending against the petitioner.

(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.