Kerala High Court
(Crime Number Is Not Known To The vs Shaji on 7 February, 2012
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE M.SASIDHARAN NAMBIAR
TUESDAY, THE 7TH DAY OF FEBRUARY 2012/18TH MAGHA 1933
BA.No. 8042 of 2011 ( )
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(CRIME NUMBER IS NOT KNOWN TO THE PETITIONERS)
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ACCUSED(S)/PETITIONERS:
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1. SHAJI, S/O.SUKUMARAN, PLASSERI HOUSE,
PALLIPPURAM, CHERAI.
2. FRANCIS MENTEZ, S/O.MANUAL MENTEZ,
CHOOLAKKADAVIL, KUZHUPPILLY, MUNAMBAM.
3. JACOB, S/O.THIYYAPPAN, RANDUKAIKKUR,
MUNAMBAM.
BY ADVS.SRI.M.SHAJU PURUSHOTHAMAN
SRI.K.S.RAJESH
RESPONDENT/COMPLAINANT:
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STATE OF KERALA, REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM REPRESENTING THE S.I OF POLICE,
MUNAMBAM, ERNAKULAM DISTRICT.
BY PUBLIC PROSECUTOR SRI.R. RANJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
07-02-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Kss
M.SASIDHARAN NAMBIAR,J.
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B.A. No. 8042 OF 2011
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Dated this the 7th day of February,2012
ORDER
Apprehending arrest in Crime 1286/2011 of Munambam Police Station registered for the offences under sections 473, 463, 464, 465, 467, 468, 471 and 120B of Indian Penal Code based on a private complaint filed before Judicial First Class Magistrate, North Parur and sent for investigation under section 156(3) of the Code of Criminal Procedure accused filed this petition under section 438 of the Code of Criminal Procedure for anticipatory bail.
2. Learned counsel appearing for the petitioners and learned Public Prosecutor were heard.
3. Considering the nature of the offences alleged and the submission of the learned B.A.No.8042/2011 2 counsel appearing for the petitioners that the dispute with the de facto complainant was settled, I do not find that petitioners are to be granted anticipatory bail. They are directed to appear before the Investigating Officer on 17.2.2012 between 10 and 12 a.m . The Investigating Officer is at liberty to interrogate the petitioners. If they are arrested, they shall be produced before the concerned Magistrate. Petitioners are at liberty to file an application for bail. If such an application is filed, learned Magistrate to pass appropriate orders in accordance with law.
M.SASIDHARAN NAMBIAR JUDGE tpl/-
M.SASIDHARAN NAMBIAR, J.
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W.P.(C).NO. /06
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JUDGMENT SEPTEMBER,2006