SAJINLAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in crime No.251/2007 of Kundara Police Station. The offence is under Section 420 IPC.

(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. The bail application is disposed of as above.