BHARGAVI UNNI Vs. DEEPA JAYAKUMAR

JUDGEMENT

(1.) The prayers in the Original Petition are as follows:-

(2.) The petitioner, a doctor by profession, is the accused in C.C No.248 of 2004 on the file of the Judicial First Class Magistrate Court, Thriuvalla. The Trial Court has convicted the petitioner under Sec. 138 of the NI Act. The petitioner filed appeal before the Sessions Court, Pathanamthitta along with a petition to condone the delay in filing the appeal. The learned Sessions Judge heard the application seeking condonation of delay and reserved the matter for orders. In the meantime, the Trial Court issued non-bailable warrant against the petitioner.

(3.) The learned counsel for the petitioner submits that execution of non-bailable warrant during the pendency of the application seeking condonation of delay would cause substantial injustice to the petitioner who is a lady.