Kerala High Court
George Philip @ Sunu vs State Of Kerala on 21 October, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
MONDAY, THE 1ST DAY OF FEBRUARY 2016/12TH MAGHA, 1937
Crl.MC.No. 365 of 2016 ()
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CC. 1321/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, RANNY
CRIME NO. 1339/2015 OF RANNY POLICE STATION, PATHANAMTHITTA
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PETITIONER/ACCUSED NO.1 :
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GEORGE PHILIP @ SUNU, AGED 52 YEARS
S/O. PHILIP, RESIDING AT ALIMULLUMMANKKAL VEEDU
MUKKALUMON, KARIKULAM MURI, PAZHAVANGADI VILLAGE
RANNI, PATHANAMTHITTA DISTRICT-689 681.
BY ADV. SRI.MANU RAMACHANDRAN
RESPONDENTS/COMPLAINANT :
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STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
RANNY POLICE STATION
WHO IS REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SMT. P. MAYA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 01-02-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
...2/-
Crl.MC.No. 365 of 2016 ()
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APPENDIX
PETITIONER(S)' ANNEXURES :
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ANNEXURE A1- THE TRUE COPY OF THE FIR IN CRIME NO. 1339/2015 OF
RANNY POLICE STATION NOW PENDING AS C.C.NO. 1321/2015
BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT, RANNY.
ANNEXURE A2- THE TRUE COPY OF THE FINAL REPORT IN CRIME
NO. 1339/2015 OF RANNY POLICE STATION NOW PENDING AS
C.C.NO. 1321/2015 BEFORE JUDICIAL FIRST CLAS MAGISTRATE
COURT, RANNY.
ANNEXURE A3- THE TRUE COPY OF THE LETTER DATED 21-10-2010 FROM
UNITED STATES DEPARTMENT OF STATE NATIONAL VISA
CENTER TO THE PETITIONER.
ANNEXURE A4- THE TRUE COPY OF THE LETTER DATED 09-09-2015 FROM THE
UNITED STATES DEPARTMENT OF STATE NATIONAL VISA
CENTER TO THE PETITIONER.
RESPONDENT(S)' ANNEXURES : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
B. KEMAL PASHA, J.
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CRL.M.C. No.365 of 2016
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Dated this the 1st day of February, 2016
O R D E R
Heard the learned counsel for the petitioner.
2. On hearing the learned counsel for the petitioner, this Court is of the view that presently, there is absolutely nothing to interfere with the matter. This Court is not making any opinion with regard to the merits or otherwise of the allegations against the petitioner. At the same time, it is a fact that the petitioner wants to go abroad. In such case, the court below shall take the case out of turn and dispose it of expeditiously.
With the said direction, this Crl.M.C. is disposed of.
Sd/-
B. KEMAL PASHA, JUDGE.
DSV/1/2/16 // True Copy // P.A. To Judge