SIVADASAN C Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in S.T.No.1476/1998 which is refiled as C.C.No.44/2004 in the file of Judicial First Class Magistrate Court, Ottapalam with respect to the offences under Sections 283, 294(b), 353 and 506(1) read with 34 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. Non bailable warrant, pending, if any is not to be executed in the meantime. The application is disposed of accordingly.