EASOW JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.T.No.225/2006 in the file of Chief Judicial Magistrate Court, Kollam with respect to the offence under Section 138 of the Negotiable Instruments Act.

(2.) Heard both sides.

(3.) The petitioner is directed to surrender before the court below within two weeks from today onwards and apply for bail. The court below is directed to dispose of the same as far as possible on the same day itself. No pre-trial detention is required in the matter. Non bailable warrant, pending, if any is not to be executed in the meantime. The Crl.M.C. is disposed of accordingly.