JIJO ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner who is the 3rd accused in C.C. No. 2242 of 2009 for setting aside the order of cancellation of bail and issue direction to the Magistrate to expedite file of the case under Section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that petitioner was implicated as 3rd accused in Crime No. 617 of 2003 of Ernakulam North Police Station alleging that he along with other accused persons have committed offence under Section 379 of Indian Penal Code. After investigation, final report was filed and it was taken on file as C.C. 1478 of 2003 on the files of the Judicial First Class Magistrate Court No. II, Ernakulam. During crime stage, he was granted bail and he was directed to appear later on summons. But, after filing the final report, he did not get summons and he went abroad in connection with the employment.

(3.) CONSIDERING the nature of relief claimed in this petition, this court fell that the petition can be disposed of at the admission stage itself after hearing the counsel for the petitioner and the learned Public Prosecutor.