K USSAIN KHADER Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER is the second accused in C. C. No. 33/2008 on the file of Judicial first Class Magistrate Court-I, Thamarassery. Offences alleged against accused are under Sections 143, 147, 148, 323, 324 and 506 (1) read with Section 149 of indian Penal Code. This petition is filed under Section 482 of the Code of criminal Procedure for a direction to the Magistrate to release petitioner in the event of his surrender.

(2.) LEARNED Counsel appearing for the petitioner was heard.

(3.) LEARNED Counsel submitted that other accused were already released on bail and unless a direction is issued, the Magistrate will not grant bail on the date of his surrender.