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Judgment
Dr Kauser Edappagath, J
The petitioner is the accused in C.C.No.1547/2020 on the file of the Judicial First Class Magistrate, Kuthuparamba. The offences alleged against him are punishable under Sections 498A, 354, 323 and 324 of IPC.
Non-bailable warrant is pending against the petitioner. He is employed at Dubai. The learned counsel for the petitioner submitted that he has come down to India and is prepared to surrender before the learned Magistrate. The limited payer of the petitioner is to give a direction to the learned Magistrate to consider his bail application on the same day of surrender itself.
Hence, this Crl.M.C is disposed of as follows:
i. The petitioner shall surrender before the learned Magistrate within a week from today.
ii. The bail application, if any, filed by the petitioner shall be heard and disposed of by the court below on the same day itself.
iii. The non-bailable warrant pending against the Crl.M.C.No.3462/2022 petitioner shall be kept in abeyance till the bail application is disposed of.