Bechu Kurian Thomas, J
1. Petitioner is accused in L.P.No.1/2016 on the files of the Judicial First Class Magistrate Court, Njarakkal. The offences alleged against the accused
is under Sections 353, 506(ii) and 34 of the Indian Penal Code, 1860 and Section 122 read with Section 177 of the Motor Vehicles Act, 1988.
2. Due to the non appearance of the petitioner, non bailable warrant has been issued against him. Even though petitioner is willing to appear and
participate in the trial, he apprehends that he will be remanded to custody.
3. Having heard the learned counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a
direction.
4. Accordingly, if the petitioner surrender before the jurisdictional court within 15 days from today, the learned Magistrate shall consider the
applications for recall of warrant and for grant of bail, if any, filed by the petitioner in L.P.No.1/2016, preferably on the date of appearance itself.
5. To enable the petitioner to appear before the learned Magistrate as directed above, the non bailable warrant issued against the petitioner shall be
kept in abeyance for a period of 15 days from today.
The Crl.M.C.is disposed of with the above direction.
