NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fifth accused in the case S.C. No. 782/2016 on the file of the Additional Assistant Sessions Court, Kollam. The offences alleged against him are under Sections 143, 147, 341, 324, 323, 427 and 308 read with 149 I.P.C.

(2.) It is stated that the petitioner could not appear before the trial court because he was working abroad. It is also stated that no summons was served on him to appear before that court. It is further stated that the court has issued a non-bailable warrant against the petitioner.

(3.) The prayer in this petition reads as follows: