SANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the 2nd accused in S.C.No.935 of 2022 on the file of Additional District and Sessions Court-IV(Fast Track-1), Thiruvananthapuram.

(2.) The prayer in the petition is to direct the Additional District and Sessions Court-IV(Fast Track-1), Thiruvananthapuram to consider the regular bail application and petition for re-calling warrant moved on behalf of petitioner in S.C.No.935 of 2022 on the date of surrender of the petitioner before the Sessions Judge.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.