MOHANDAS MADHAVAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.41/1999 of Malampuzha police station for an offence punishable under Section 324 IPC read with Section 34 IPC, seeks a direction to J.F.C.M-III, Palakkad, to consider and dispose of his application for regular bail.

(2.) consequent on the non appearance of the petitioner in C.C.No.251/1999 before the said Magistrate, the case against him was split up and re-filed as C.C.No.296/2001. As he was absconding, the case against him was transferred to the long pending register as L.P.No.13/2003 and non bailable warrants of arrest are pending against the petitioner. This Crl.M.C. is disposed of as follows:-

(3.) Until such consideration, non bailable warrants of arrest if any, pending against the petitioner shall not be executed.