SONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the 3rd accused in C.C. No.38 of 2020 on the Judicial First Class Magistrate Court-III, Palakkad, seeking a direction to consider the bail application of the petitioner in the above case and to release her on bail in the event of her surrender. In this matter, the prosecution alleges commission of offences punishable under Ss. 498(A) read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the relevant materials available.

(3.) While arguing the matter, the learned counsel for the petitioner would submit that, since the petitioner was abroad, she could not attend the trial court. Now, the petitioner apprehends arrest and detention in view of the non bailable warrant issued against her. The learned counsel for the petitioner would submit that, the petitioner is ready to surrender before the trial court and seek regular bail. Therefore, there may be a direction to the trial court to consider the bail application filed by the petitioner on the same day.