RAJEEV KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.T.No.2339/2006 in the file of the Judicial First Class Magistrate Court-III, Palakkad with respect to the offences under Sections 184 and 185 of the Motor Vehicles Act.

(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 Crl.M.C. is disposed of accordingly.