Kerala High Court
Vinu @ Vinod Kumar N vs The Station House Officer on 27 July, 2012
Author: N. K. Balakrishnan
Bench: N.K.Balakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN
FRIDAY, THE 27TH DAY OF JULY 2012/5TH SRAVANA 1934
Bail Appl..No. 4286 of 2012 ()
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CMP.3064/2012 of J.M.F.C.-II,HOSDRUG
CRIME NO.68/2010 OF HOSDURG EXCISE RANGE, KASARAGOD.
PETITIONER/ACCUSED(S):
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VINU @ VINOD KUMAR N., AGED 31 YEARS
S/O.T.K.NARAYANAN VILLARAMPATHI DESOM
PERIYA VILLAGE, HOSDURG TALUK
BY ADV. SRI.MURUGAN P.V.
RESPONDENTS/COMPLAINANT(S):
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1. THE STATION HOUSE OFFICER
HOSDURG EXCISE RANGE KASARAGOD REP.BY PUBLIC
PROSECUTOR HIGH COURT OF KERALA, ERNAKULAM
6832031.
2. STATE OF KERALA
REP.BY ITS PUBLIC PROSECUTOR
HIGH COURT OF KERALA ERNAKULAM-682031.
BY PUBLIC PROSECUTOR RAJESH VIJAYAN
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON
27-07-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
N. K. BALAKRISHNAN, J.
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B. A. No. 4286 of 2012
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Dated this the 27th day of July, 2012
O R D E R
When the case was taken up on 16-7-2012, there was no representation. The case was posted on 25-7-2012. On 25-7-2012 also there was no representation. Today also there is no representation. Hence, this petition is dismissed for non-prosecution.
N.K. BALAKRISHNAN, JUDGE mn