Kerala High Court
Biju vs State Of Kerala on 26 July, 2011
Author: B.P.Ray
Bench: B.P.Ray
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 2039 of 2011()
1. BIJU, S/O.SIMON, KALLIYAT HOUSE,
... Petitioner
2. DAMU S/O.MADHAVAN, KODIPPURATH HOUSE,
3. BIJU, S/O.KUNJU, VADAKKEKARA,
4. BINU, S/O.KUNJU, VADAKKEKARA,
5. RAGHU S/O.KUTTAPPAN, KALLIYAT HOUSE,
6. AJITH S/O.THEVAN, NIRAPPUTHANAM HOUSE,
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.P.K.VARGHESE
For Respondent : No Appearance
The Hon'ble MR. Justice B.P.RAY
Dated :26/07/2011
O R D E R
B.P.RAY, J.
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Crl.M.C.No.2039 OF 2011
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Dated this the 26th day of July, 2011
O R D E R
Heard learned counsel for the petitioners and learned Public Prosecutor.
Petitioners are the counter petitioners in M.C.No.58/11 pending before the Sub Divisional Magistrate Court, Muvattupuzha under Section 107 Cr.PC. The petitioners state that substance of the allegations has not been given to them in detail. If the petitioners file application to supply the details of the allegations against them within two weeks from today, they shall be supplied with the entire allegations against them and they shall file reply within two weeks therefrom. Learned Magistrate shall proceed to dispose of the case within a period of three months thereafter.
Crl.M.C. is disposed of as above.
Sd/-
B.P.Ray, Judge.
kkb.26/7.