MUMTHAZ Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in L.P.No.74/2013 on the files of the Judicial First Class Magistrate Court, Tirur. 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 her. Even though petitioner is willing to appear and participate in the trial, she apprehends that she 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.