FAIZAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who is the accused in Crime No. 101/2007 of Tirurangadi Police Station with respect to the offence under Section 326 of IPC, has sought for further time to surrender before the Investigating Officer.

(2.) IN the circumstances, the petitioner is granted two weeks more time to surrender before the appropriate court. 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.