U UNNIAN AYMOOTTY THAZHATHATHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner who is the sole accused in C.C.No. 243/2005 on the file of the J.F.C.M, Ottappalam for offences punishable under Sections 447, 324, 326 and 294(b) IPC seeks a direction to the said Magistrate to release the petitioner on bail.

(2.) CONSEQUENT on the non appearance of the petitioner in the above case, 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, after convincing the Magistrate that he was prevented by sufficient cause from appearing before the Magistrate. In case any summons was issued to him, his grievance that he did not receive summons, is also a matter which he can raise before the Magistrate. Accordingly, Crl.M.C is disposed of as follows:-