V T THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners, who are the accused in C.C No. 93/2002 in the file of Judicial First Class Magistrate's Court, Ranny with respect to the offences under Sections 143, 147, 148, 149, 447, 427, 434, 506(ii) of IPC, have sought for a direction to the court below that there may not be an order of pre-trial detention at the time of their appearance.

(2.) IN the circumstances, the petitioners are directed to surrender before the court below within two weeks from today and file an application for bail. Non bailable warrant is not to be executed in the meantime. Pre-trial detention is not required. The court below shall as far as possible dispose of the application for bail, to be filed on the date of appearance of the petitioners itself. The Crl. M.C is disposed of accordingly.