RAINA SUSAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 3rd accused in C.C.No.787/2019 on the files of the Judicial First Class Magistrate Court-III, North Paravur. The offences alleged against the petitioner are under Ss. 143, 147, 148, 447, 427, 294(b), 506 r/w Sec. 149 of the Indian Penal Code, 1860.

(2.) Since petitioner is a student studying in United Kingdom, she filed an application to record her plea through her counsel and for personal exemption. In the meantime, as the petitioner had, after obtaining the bail, left the country, the learned Magistrate issued a non bailable warrant and also rejected the application to record her plea through the counsel, noticing that no affidavit had been filed and also since permission was not sought before going abroad. The said order dtd. 31/1/2024 has been challenged in this petition.

(3.) I have heard Sri. George Briston, the learned counsel for the petitioner and Sri. T.R.Ranjith, the learned Public Prosecutor.