Kerala High Court
Shibu And Another vs State Of Kerala And Another on 9 September, 2010
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 3744 of 2010()
1. SHIBU AND ANOTHER
... Petitioner
Vs
1. STATE OF KERALA AND ANOTHER
... Respondent
For Petitioner :SRI.B.MOHANLAL
For Respondent : No Appearance
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :09/09/2010
O R D E R
M.SASIDHARAN NAMBIAR,J.
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CRL.M.C.No. 3744 OF 2010
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Dated this the 9th day of September,2010
ORDER
Petitioners are the accused in C.P.48/2010 on the file of Judicial First Class Magistrate's Court-II, Kottarakkara. This petition is filed for a direction to the Magistrate to consider the application for bail on the date of surrender.
2. When an accused surrenders and files an application for bail, Magistrate is expected to pass orders in the application without delay. I find no reason to believe that the Magistrate is unaware of the provisions of law or the decisions of this court or that Magistrate will not act in accordance with law. Hence no direction is warranted. Petition is disposed.
M.SASIDHARAN NAMBIAR JUDGE tpl/-
Crl.M.C.832/2010 2 M.SASIDHARAN NAMBIAR, J.
--------------------- W.P.(C).NO. /06
--------------------- JUDGMENT SEPTEMBER,2006