Kerala High Court
Vinod Kumar @ Vinu vs State Of Kerala on 15 March, 2012
Author: P.S.Gopinathan
Bench: P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE. P.S.GOPINATHAN
THURSDAY, THE 15TH DAY OF MARCH 2012/25TH PHALGUNA 1933
Crl.MC.No. 800 of 2012 ()
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CP.19/2011 of J.M.F.C.-II, KOCHI
PETITIONER/ACCUSED NO.18:
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VINOD KUMAR @ VINU,
VENU GOPALAN, MADAPPALLY VEETTIL, V/506
ERAVIPEROOR PANCHAYAT, VALLAMKULAM BHAGOM
ERAVIPEROOR VILLAGE, THIRUVALLA TALUK.
BY ADV. SRI.ASHIK K.MOHAMMED ALI
COMPLAINANT(S)/RESPONDENT/STATE:
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA
ERNAKULAM. (REPRESENTING THE SUPERINTENDENT OF POLICE
SBCID, ERNAKULAM RANGE). COCHIN-31.
BY PUBLIC PROSECUTOR SRI.RAJESH VIJAYAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
15-03-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
P.S.GOPINATHAN, J.
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Crl.M.C.No.800 of 2012
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Dated this the 15th day of March, 2012
ORDER
In this petition under Section 482 of the Code of Criminal Procedure, the petitioner, who is the 18th accused in CP No.19 of 2011 on the file of the Judicial Magistrate of the First Class-II, Kochi, for offences under Sections 373, 376, 292 and 120B of the Indian Penal Code and Sections 3(1), 4(1), 5(1), 5(1)(a), 6(1)(a), 6(3)
(a) and 9(1) of ITP Act, 1956 and Section 4 of Indecent Representation of Women (Prohibition) Act, 1986, seeks an order to direct the committal court to release the petitioner on bail on the date of surrender.
2. Having heard, I find no material on record to come to a conclusion that the petitioner would not get a just and fair disposal of his application for bail before the committal court. Therefore, this petition is a misconceived one. However, this petition is disposed of with direction to the petitioner to surrender before the committal court on the next posting date or on any other day fixed by the court and apply for bail, which the court shall Crl.M.C.No.800 of 2012 2 dispose of on merits, preferably on the same day, provided due notice is given to the Assistant Public Prosecutor.
P.S.GOPINATHAN, JUDGE cms