Kerala High Court
Madhu vs State Of Kerala on 3 February, 2012
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE M.SASIDHARAN NAMBIAR
FRIDAY, THE 3RD DAY OF FEBRUARY 2012/14TH MAGHA, 1933
BA.No. 434 of 2012 ()
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(CRIME NO.3/2012 OF BALARAMAPURAM POLICE STATION,
THIRUVANANTHAPURAM DISTRICT)
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PETITIONERS/ACCUSED 1 TO 3:
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1. MADHU
S/O.KRISHNAN ASSARI, AGED 31 YEARS
NETTARATHALA MELE VEEDU, CHAVADI NADA, VENGANOOR PO
VENGANOOR VILLAGE.
2. GOPAL @ GOPAKUMAR,
S/O.SUKUMARAN,AGED 30 YEARS, NETTARATHALA MELE VEEDU
CHAVADI NADA, VENGANOOR PO, VENGANOOR VILLAGE.
3. VENU @ UNNI,
S/O BHASKARAN,AGED 35 YEARS,AMRITHA BHAVAN
CHAVADI NADA, VENGANOOR PO, VENGANOOR VILLAGE.
BY ADV. SRI.G.SUDHEER
RESPONDENT/COMPLAINANT:
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1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SMT.R.RANJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03-02-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
svs
M.SASIDHARAN NAMBIAR, J.
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B.A. No. 434 of 2012
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Dated this the 3rd day of February, 2012
ORDER
Petitioners are accused in Crime No. 3/12 of Balaramapuram Police Station registered for the offences under Section 341, 324, and 308 r/w Section 34 of IPC. Apprehending arrest, petition is filed under Section 438 of Cr.P.C.
2. Learned counsel appearing for the petitioner and learned Public Prosecutor were heard.
3. On hearing the learned counsel and considering the nature of offences, the possibility of the petitioners interfering in the investigation by by inducing or threatening the witnesses, it is not in the interest of justice to grant anticipatory bail. Petitioners are at liberty to surrender before the concerned Magistrate and seek regular bail. Petition is dismissed.
M. SASIDHARAN NAMBIAR, JUDGE.
Kp/-