VINOD GEROSWIN PATTATH 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.) Petitioner is the accused in C.C.No.2231/2018 on the file of the Judicial First Class Magistrate Court-VIII, Ernakulam, arising from Crime No.1662/2015 of Kadavanthra Police Station. A warrant is pending against the petitioner from the court.

(3.) The petitioner submits that he is ready to surrender before the jurisdictional court and if he surrenders before the jurisdictional court, jurisdictional court may remand him without considering his bail application.