VALLIYANGAL HASSAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner who is the accused in C.C No. 798/2003 in the file of Judicial First Class Magistrate's Court, Parappanangadi with respect to the offence under Section 498-A of IPC, has sought for a direction to the court below that there may not be an order of pre-trial detention at the time of his appearance. It was submitted that he could not appear before the court as no summons was received.

(2.) IN the circumstances, the petitioner is directed to surrender before the court below within two weeks from today and file an application for bail. Non bailable warrant is not to be executed in the meantime. Pre-trial detention is not required. The court below shall as far as possible dispose of the application for bail, to be filed on the date of appearance of the petitioner itself. The Crl. M.C is disposed of accordingly.