MUHAMMED ABDUL NOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.311/2011 of Pulikeezhu Police Station, Pathanamthitta alleging the commission of offences under Ss. 403, 406 and 420 of the Indian Penal Code.

(2.) The case is now pending in the long pending Register as L.P.No.29/2022 on the file of the Judicial First Class Magistrate Court, Thiruvalla. The learned counsel for the petitioner submits that the petitioner never received any summons from the court below. He prays that a direction may be issued to the Judicial First Class Magistrate Court, Thiruvalla to consider any bail application that may be filed by the petitioner on the date of surrender.

(3.) Heard the learned Public Prosecutor also.