Kerala High Court
Abraham .V .Thomas @ Aji vs State Of Kerala on 9 January, 2013
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
WEDNESDAY, THE 9TH DAY OF JANUARY 2013/19TH POUSHA 1934
Bail Appl..No. 9948 of 2012 (C)
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[CRIME NO.689/2012 OF PULIKEEZHU POLICE STATION,
PATHANAMTHITTA DISTRICT]
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PETITIONER/ACCUSED:-
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ABRAHAM .V .THOMAS @ AJI,, AGED 37 YEARS,
S/O.THOMAS, VAKKAYAPALLATHU BETHEL HOUSE,
KALLUNKAL P.O., THIRUVALLA,
PATHANAMTHITTA DISTRICT.
BY ADV. SRI.V.PHILIP MATHEWS.
RESPONDENT/STATE:-
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STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI. V.S. SREEJITH.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 09-01-2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Prv.
P.BHAVADASAN, J
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B.A No.9948 of 2012
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Dated this the 9th day of January, 2013
O R D E R
The learned Public Prosecutor on instructions submitted that as of now the offences shown are bailable offence. If that be so, the petition is not maintainable.
Accordingly, the petition is dismissed.
P.BHAVADASAN Judge ab