AYYAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are accused Nos. 3 and 4 in C.C. 653/04 on the file of the J.F.C.M., Alathur for offences punishable under Sections 147, 283, 188 and 341 read with Sec. 149 I.P.C. seek a direction to the Magistrate to consider their bail application after recalling the non- bailable warrants of arrest issued against them. According to the petitioners, they did not receive any summons from the said Court.

(2.) THIS Cri.M.C. is disposed of directing the petitioners to surrender before the said court and file and application for regular bail within two weeks from today and directing the Magistrate to consider and dispose of the same, preferably, on the same date on which it is filed notwithstanding the non-bailable warrants pending against the petitioners.