Kerala High Court
A.C.Prathapan vs N.T.Philip on 7 August, 2009
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 2594 of 2009()
1. A.C.PRATHAPAN
... Petitioner
Vs
1. N.T.PHILIP
... Respondent
For Petitioner :SRI.O.D.SIVADAS
For Respondent : No Appearance
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :07/08/2009
O R D E R
M.SASIDHARAN NAMBIAR,J.
------------------------------------------
CRL.M.C.NO.2594 OF 2009
------------------------------------------
Dated 7th August 2009
O R D E R
Petitioner is the accused in C.C.474/2002 on the file of Judicial First Class Magistrate, Mattannur, now pending in the L.P register as L.P.111/2005. This petition is filed under Section 482 of Code of Criminal Procedure 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 the Apex court or that the Magistrate will not act in accordance with law. In such circumstances, no direction is warranted. If offence is under Section 138 of Negotiable Instruments Act, I find no reason to believe that the Magistrate will not release the petitioner on bail.
M.SASIDHARAN NAMBIAR, JUDGE.
uj.