LAWS(KER)-2007-3-354

VINCENT MATHEW Vs. GEORGE JOSEPH ALIAS SABU

Decided On March 16, 2007
VINCENT MATHEW Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner who is working as Operation Officer in the Indian Oil Corporation, Udayamperoor and who is the accused in S.T.No.1105/2006 of J.F.C.M.-II, (Mobile), Kottayam for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, seeks a direction to consider and dispose of the bail application to be filed by him on the date on which he surrendered before the said Court.

(2.) Consequent on the non appearance of the petitioner before that Court, non bailable warrants of arrest are pending against the petitioner. There is no reason why the petitioner should not surrender before the 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 preferably on the same date on which it is filed, after examining the explanation if any, offered by the petitioner for his previous non appearance.

(3.) Until such consideration, the non bailable warrants if any, pending against the petitioner shall not be executed. The Crl.M.C. is disposed of as above.