Kerala High Court
Prasad Damodharan vs State Of Kerala
Author: Harun-Ul-Rashid
Bench: Harun-Ul-Rashid
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE HARUN-UL-RASHID
THURSDAY, THE 5TH DAY OF DECEMBER 2013/14TH AGRAHAYANA, 1935
Crl.MC.No. 5880 of 2013
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AGAINST THE ORDER IN Bail Appl.7374/2013 of HIGH COURT OF KERALA DATED 07-11-13
CRIME NO. 368/2013 OF CHANGANASSERY POLICE STATION, KOTTAYAM
PETITIONER/ACCUSED: -
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PRASAD DAMODHARAN,
S/O.DAMODARAN, NLIB 95/5, SECTOR 10,
NIRAL WEST, NAVI MUMBAI - 400 706,
PERMANENTLY RESIDING AT KANDATHIL HOUSE,
ATHINAD NORTH P.O.,
KARUNAGAPPALLI, KOLLAM.
BY ADVS.SRI.KRISHNADAS P.NAIR
SRI.HARIDAS P.NAIR
SMT.K.L.SREEKALA
SMT.GIAMATHAI KANDATHIL
RESPONDENTS: -
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. PUSHPA RAVINDRANATH, AGED 48 YEARS,
W/O. RAVINDRANATH,
MALARVADI HOUSE, AKSHARA NAGAR,
PAYYAMPARAYIL ROAD,
EAST PERUNNA, CHANGACHERRY,
KOTTAYAM - 686 101.
BY PUBLIC PROSECUTOR SMT. S. HYMA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 05-12-2013,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 5880 of 2013
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APPENDIX
PETITIONER'S ANNEXURES : -
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ANNEXURE A : CERTIFIED COPY OF THE FIR REGISTERED BY THE SUB INSPECTOR
OF POLICE, CHANGANACHERRY IN CRIME NO.368/2013 DATED
02.03.2013.
ANNEXURE B : TRUE COPY OF THE ACCOUNT STATEMENTS OF THE PETITIONER.
ANNEXURE C : TRUE COPY OF THE PASSPORT OF ANU RAVINDRANATH, THE SON OF
THE DEFACTO COMPLAINANT.
ANNEXURE D : TRUE COPY OF THE ORDER IN B.A NO.7374/2013 FOR THIS HON'BLE
COURT DATED 07.11.2013.
RESPONDENTS' ANNEXURES : - NIL.
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// TRUE COPY //
P.A. TO JUDGE
DMR/-
HARUN-UL-RASHID, J.
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Crl.M.C. No.5880 of 2013
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Dated this the 5th day of December 2013.
O R D E R
Petitioner is the first accused in Crime No.368/2013 of Changanacherry Police Station. The offence alleged are punishable under Sections 420 and 34 of IPC.
2. There are three accused in this case. The allegation against the petitioner is that the second and third accused have received the amount from the defacto complainant for arranging Visa to the son of defacto complainant and another during the period of 2009. The allegation in F.I.R is that the accused received Rs. 13,83,500/- and failed to arrange Visa for defacto complainant's son and another, thereby committed the offence charged.
3. I have examined the materials on record and I find that no sustainable grounds are made out to quash the proceedings at this stage.
The Crl.M.C is therefore dismissed.
HARUN-UL-RASHID, Judge.
AL/-
Crl.M.C. No. : 2 : Sd/-
HARUN-UL-RASHID, Judge.
AL/-
True copy P.A to Judge