BABU Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to direct the learned the learned Sessions Judge, Mahila Court, Salem District to consider the recall warrant petition of the petitioner on merits on the surrender of the petitioner/A3 on the same day, in connection with Non Bailable Warrant issued dated 02.05.2018 in S.C.No.60 of 2018.

(2.) This Court, by an earlier order dated 07.09.2017 passed in Crl.O.P.Nos.13276 of 2017, etc., had considered the scope of recalling a Non-Bailable Warrant issued by the Trial Courts. The relevant portion of the said order reads as follows:-

(3.) By following the ratio laid down in the aforesaid order, this Court is of the view that the petitioner's/A3 request for recalling the Non-Bailable Warrant can also be considered.