K.A. JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.1898/2017 on the file of the Judicial First Class Magistrate Court-II, Kochi.

(2.) The counsel for the petitioner submits that non bailable warrant and proceedings under Ss. 82 and 83 of Cr.P.C are pending against the petitioner. The counsel further submits that it is on account of various ailments that the petitioner could not appear at the court below. The counsel submits that, however, the petitioner is prepared to surrender before the court below and cooperate with the trial. The limited prayer of the counsel for the petitioner is to give a direction to the learned Magistrate to consider the bail application on the same day of surrender itself.

(3.) Having heard the learned counsel for the petitioner and the learned Public Prosecutor, this Crl.M.C is disposed of as follows: