Kerala High Court
George Jacob vs C.T.Tomy on 16 May, 2008
Author: V. K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 1798 of 2008()
1. GEORGE JACOB,AGED 43,
... Petitioner
Vs
1. C.T.TOMY,S/O.THOMAS,CHOORANOLICKAL
... Respondent
2. STATE OF KERALA, REP. BY
For Petitioner :SRI.VARGHESE C.KURIAKOSE
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.K.MOHANAN
Dated :16/05/2008
O R D E R
V. K.MOHANAN, J.
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CRL.M.C. No.1798 of 2008
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Dated this the 16th May, 2008.
O R D E R
In this petition filed under Sec. 482 Cr.P.C. the petitioner prays for a direction to the Magistrate to dispose of his application for regular bail.
2. Consequent on the non-appearance of the petitioner in C.C NO.491(L.P No.61/2007) before the J.F.C.M, Adimaly, non-bailable warrant of arrest is pending against the petitioner. This court will be loathe to issue any direction so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the Magistrate and seek regular bail,especially, when there is no need for pre trial detention. Accordingly, if the petitioner surrenders before the Magistrate and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed after considering the explanation offered by the petitioner for his previous non-appearance.
With the above observation this application is disposed of .
kvm/- V.K. MOHANAN, JUDGE. kvm/-