Kerala High Court
Ajayan vs State Of Kerala on 13 March, 2013
Author: C.T.Ravikumar
Bench: C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
WEDNESDAY, THE 13TH DAY OF MARCH 2013/22ND PHALGUNA 1934
Crl.MC.No. 1215 of 2013 ()
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CRIME NO. 170/2012 OF CHITTAR POLICE STATION , PATHANAMTITTA
PETITIONER(S)/ACCUSED:
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1. AJAYAN, AGED 27 YEARS
AJI BHAVAN, KODUMUDI, CHITTAR.
2. AJESH, AGED 26 YEARS
AJESH BHAVAN, KODUMUDI, CHITTAR.
3. AJEESH, AGED 25 YEARS
AJEESH BHAVAN, KODUMUDI, CHITTAR.
4. AYYAPPAN, AGED 59 YEARS
MANJI BHAVAN, KODUMUDI, CHITTAR.
5. RENJU, AGED 24 YEARS
S/O.AYYAPPAN, MANJU BHAVAN, KODUMUDI
CHITTAR.
6. SAJEEV, AGED 25 YEARS
SAJI BHAVAN, KODUMUDI, CHITTAR.
7. MAJOJ, AGED 26 YEARS
THOTTUPARAMBIL, KODUMUDI, CHITTAR.
BY ADV. SRI.R.SANTHOSH BABU
RESPONDENTS/COMPLAINANT:
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STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY S.HYMA, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 13-03-2013,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
AS
C.T.RAVIKUMAR,J.
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Crl.M.C.No.1215 of 2013
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Dated this the 13th day of March, 2013
O R D E R
The petitioners are accused Nos.1 to 7 in Crime No. 170/2012 of Chittar Police Station registered for offences under Sections 143, 147, 148, 324 and 307 r/w Section 149 of the Indian Penal Code. The learned counsel for the petitioners submitted that the petitioners may be permitted to limit their prayers to one for permission to surrender and move applications for bail before the Court of the Judicial First Class Magistrate, Ranni. In case the petitioners surrender and move applications for bail such applications may also be considered on the date of motion itself, it is further submitted.
2. I have heard the learned counsel for the petitioner and also the learned Public Prosecutor.
3. Having heard the rival submissions and considering the limited prayer made as above I am inclined to dispose of this petition hereunder:- The petitioner may surrender before the Court of the Judicial First Class Magistrate, Ranni within ten days from today. In case petitioners surrender within Crl.M.C.No.1215 of 2013 2 the above stipulated time and move applications for bail such applications shall be considered, in accordance with law, preferably on the date of motion itself.
Sd/-
C.T.RAVIKUMAR,JUDGE.
dlk