ASHWIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in S.C.No.749/2020 of the Fast Track Special Court, Perumbavoor. The offences alleged are under Ss. 376(3) and 450 of the Penal Code and Sec. 5(j)(ii), read with Ss. 6 and 3(a), read with Sec. 4(2) of the P.O.C.S.O Act.

(2.) Petitioner is aggrieved by Annexure-A1 Order, which cancelled the bail bond of the petitioner and issued non-bailable warrant against him, on the premise that the petitioner was absent on 7/1/2025. The petitioner seeks his bail application to be considered on the date of his surrender.

(3.) Heard the learned counsel for the petitioner and the learned Senior Public Prosecutor. Perused the records.