ABHAYENDRA SINGH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos. 1 and 2 in C.C. No.6/2011 on the files of the Judicial First Class Magistrate Court-III, Thrissur. The offences alleged against the accused are under Ss. 294(b) and 353 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) Due to the non appearance of the petitioners, non bailable warrant has been issued against them. Even though petitioners are willing to appear and participate in the trial, they apprehend that they will be remanded to custody.

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