P X KURIAKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the 2nd accused in CR No.5/22004 of Kumbala Police Station for an offence punishable under sec.55(a) of the Abkari Act seeks a direction to the JFCM, Kasaragod to dispose of his application for bail. The case is now pending as C.P.131/2006 before the learned Magistrate.

(2.) CONSEQUENT on the non-appearance of the petitioner in C.P.No.131/2006 before the JFCM, Kasaragod. non-bailable warrants of arrest are pending against the petitioner. There is no reason why the petitioner should not surrender before the concerned magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of on merits preferably on the same day on which it is filed. With the above observation this application is disposed of.