EMY ROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.23 of 2020 of the Judicial First Class Magistrate Court, Angamaly, a case relating to the commission of offence under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) The learned counsel for the petitioner would contend that a non-bailable warrant is pending against the petitioner, and that she apprehends remand to judicial custody upon surrender before the Trial Court.

(3.) Heard the learned Public Prosecutor representing the respondent.