FRANCIS MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in L.P.No.22 of 2001 on the files of the Judicial First Class Magistrate's Court, Chittur, Palakkad. The offence alleged against the petitioner is under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Due to non-appearance of the petitioner, a non-bailable warrant has been issued against him. Even though petitioner is willing to appear and participate in the trial, he apprehends that he will be remanded to custody.

(3.) Having heard learned Counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a direction.