NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos. 1 to 3 in crime No.66 of 2002 of North Paravoor Police Station/C.C.No.1569 of 2002 in the file of the Judicial First Class Magistrate Court, North Paravoor with respect to the offence under Sections 188, 379 and 34 of IPC.

(2.) Heard both sides.

(3.) The petitioners are 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.