Kerala High Court
Sajith vs The State Of Kerala on 12 December, 2017
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY,THE 12TH DAY OF DECEMBER 2017/21ST AGRAHAYANA, 1939
Bail Appl..No. 8419 of 2017 ()
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CRIME NO NOT KNOWN OF MAVELIKARA POLICE STATION,
ALAPPUZHA DISTRICT
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PETITIONER(S)/ACCUSED.:
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1. SAJITH.,
AGED 27 YEARS, S/O SIVADASAN, SAJITH BHAVAN,
UMBERNADU MURI, THEKKEKKARA VILLAGE, MAVELIKARA,
KALLUMALA PO, ALAPPUZHA. 690110
2. SANJITH.,
AGED 32 YEARS, S/O SIVADASAN,SAJITH BHAVAN, UMBERNADU MURI,
THEKKEKKARA VILLAGE, MAVELIKARA,KALLUMALA PO,
ALAPPUZHA. 690110
BY ADVS.SRI.P.B.SAHASRANAMAN
SRI.T.S.HARIKUMAR
RESPONDENT(S)/ THE STATE AND THE INVESTIGATING OFFICER,:
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1. THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.682011
2. THE SUB INSPECTOR OF POLICE,
MAVELIKARA POLICE STATION, MAVELIKARA PO,
ALAPPUZHA.690101
BY PUBLIC PROSECUTOR SRI. AJITH MURALI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12-12-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sdr/-
RAJA VIJAYARAGHAVAN V., J
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B.A. No.8419 of 2017
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Dated this the 12th day of December, 2017
ORDER
When the matter was taken up, the learned Public Prosecutor submits that no crime has been registered against the petitioners herein. The submission is recorded. In that view of the matter, the apprehension entertained by the petitioners is without basis. But the learned counsel appearing for the petitioners submits that they are being summoned to the Police Station. If the presence of the petitioners are required, notice under 41A of the Code of Criminal Procedure shall be issued to them. This application is closed.
Sd/-
RAJA VIJAYARAGHAVAN V.,
JUDGE
vps 12/12
/True Copy/ PS to Judge