DEVADAS VELU Vs. STATE OF KERALA

JUDGEMENT

(1.) Against the petitioner, who faces indictment in a prosecution under Section 138 of the N.I. Act, a warrant of arrest has been issued by the learned Magistrate. The petitioner apprehends that when he surrenders, his application for bail may not be considered by the learned Magistrate on merits, in accordance with law and expeditiously.

(2.) I find this apprehension to be totally baseless. Sufficient general directions have already been issued by this Court in the decision in Alice George v. Dy.S.P. of Police (2003 (1) KLT 339). No special or specific direction appears to be necessary. Every court is bound to comply with the directions.

(3.) This Crl.M.C. is accordingly dismissed, but with the observation that the dictum in Alice George must be complied with by the learned Magistrate when the petitioner enters appearance and applies for bail.