Kerala High Court
Saravanan vs State Of Kerala on 26 February, 2016
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
FRIDAY,THE 26TH DAY OF FEBRUARY 2016/7TH PHALGUNA, 1937
Crl.MC.No. 1132 of 2016 ()
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CMP.NO.794/2016 IN S.C.811/2007 OF 1ST ADDITIONAL SESSIONS COURT, TRICHUR
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PETITIONER(S)/ACCUSED 1 AND 3-9:
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1. SARAVANAN, AGED 46 YEARS,
S/O.ELLAPPAN, DOOR NO.252/195-A,
KOLLIKAITHATHAM MAIN ROAD, SHENGODAPALAYAM,
RAJAPALAYAM P.O, THIRUCHENGODU, NAMMAKAL,
TAMIL NADU.
2. SENTHIL, AGED 34 YEARS, S/O.KAVERI,
KOLLIKALTHATHAM MAIN ROAD, SHENGODAPALAYAM,
RAJAPALAYAM P.O, THIRUCHENGODU, NAMMAKAL,
TAMIL NADU.
3. LAKSHMANAN, AGED 34 YEARS,
S/O. PERUMAL CHETTIAR, CHETTIAR THERIVU,
KAILASAPALAYAM, THIRUCHENGODU, NAMMAKAL,
TAMIL NADU.
4. RAMESH, AGED 36 YEARS,
S/O.DEVERAJ, DOOR NO.196 VAIKALPALAYAM,
THOTTIPALAYAM P.O, BHAVANI, ERODE,
TAMIL NADU-4.
5. JAGADEESH, AGED 36 YEARS,
S/O.ALAGIRI, DOOR NO.142, SANAYASIGUNDU,
MAIN ROAD, KITHIPALAYAM, SELAM-15,
TAMIL NADU.
6. RANGASWAMY, AGED 35 YEARS,
S/O.MOTTAYAN @ ANGAMUTU, RAMANATHAPURAM,
NAREKINAR, RASIPURAM, NAMMAKAL, TAMIL NADU.
7. MUTHU, AGED 41 YEARS,
S/O.MANIKYAM, NALLATHANGARKOVIL STREET,
MANGALAPURAM, RASIPURAM, NAMMAKKAL,
TAMIL NADU.
8. MUTHU @ ANGAMUTHU, AGED 40 YEARS,
S/O.ARAPULI GOUNTER, MOTUR, NIRIKINAR VILLAGE,
RASIPURAM, NAMMAKKAL , TAMIL NADU.
BY ADV. SRI.VINAY RAMDAS
sts 2/-
-2-
CRL.MC.NO.1132/2016
RESPONDENT/STATE:
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
BY PUBLIC PROSECUTOR SMT. SAREENA GEORGE
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 26-02-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sts
Crl.MC.No. 1132 of 2016 ()
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APPENDIX
PETITIONER(S)' ANNEXURES:
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ANNEX A1 : TRUE COPY OF CMP.NO. 794/2016.
RESPONDENT(S)' ANNEXURES: NIL
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/TRUE COPY/
P.S.TO JUDGE
sts
B. KEMAL PASHA, J.
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CRL.M.C. No. 1132 of 2016
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Dated this the 26th day of February, 2016
O R D E R
Petitioners are A1 and A3 to A9 in S.C.No.811/2007 pending before the I Additional Sessions Court, Thrissur. The request of the petitioners is to grant an adjournment of the trial of the case for three months as the earlier counsel has relinquished his vakalath, and a fresh counsel has been appointed by the petitioners.
2. This is a sessions case of the year 2007. There is no bonafides on the part of the petitioners in forwarding the present request. Examination of witnesses has been commenced on 22.02.2016. The present request cannot be CRL.M.C.No. 1132 of 2016 -: 2 :- granted. Matters being so, this Crl.M.C. is devoid of merits and is only to be dismissed, and I do so.
In the result, this Crl.M.C. is dismissed.
Sd/- B. KEMAL PASHA, JUDGE.
ul/-
[True copy] P.S. to Judge