SADIQUE SHAMSUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioners are the accused in C.C. No. 188/04 inthe court of Judicial First Class Magistrate, Mavelikara with respect to the offence under Sections 4 and 6(2) of the Dowry Prohibition Act. Non bailable warrant is issued by the court below as the accused was absent on the posting date. It is submitted by the revision petitioner that the matter was in fact settled and the compounding petition was already filed before the court below.

(2.) IN the circumstances, the order of the court below issuing non bailable warrant against the accused and the order cancelling the bail bond is set aside. The revision petitioner is directed to appear before Judicial First Class Magistrate, Mavelikkara on 24.04.2007 and the court shall consider the application filed for compounding the matter.