Kerala High Court
N. Sudarshanan vs State Of Kerala on 19 December, 2017
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 19TH DAY OF DECEMBER 2017/28TH AGRAHAYANA, 1939
Bail Appl..No. 8060 of 2017 ()
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CRIME NO.78/2014 OF KILIMANOOR POLICE STATION,
THIRUVANANTHAPURAM DISTRICT.
CBCID HHW 1 CRIME NO. 93/CR/HHW1/TVPM/2014.
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PETITIONERS/NOT ARRAYED AS ACCUSED :
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1. N. SUDARSHANAN,
S/O NANU, AGED 71 YEARS,
SREEHARI, PANCHANKULAM, ATTINGAL,
THIRUVANANTHAPURAM DISTRICT,
FROM THITTAVILA VEEDU, MARKET ROAD,
KILIMANOOR, THIRUVANANTHAPURAM DISTRICT-695 601.
2. R. VIJAYASINGH,
S/O. RAGHAVAN, AGED 56 YEARS,
KRISHNANJALI, MANKADU, MAHADEVESWARAM,
KILIMANOOR P.O., THIRUVANANTHAPURAM DISTRICT-695 601.
BY ADVS.SRI.K.SIJU
SRI.S.ABHILASH
RESPONDENT/STATE :
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STATE OF KERALA,
THROUGH THE DETECTIVE INSPECTOR,
CBCID HHW 1, THIRUVANANTHAPURAM,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.SAJJU. S.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 19-12-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
RAJA VIJAYARAGHAVAN V, J.
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B.A.No. 8060 of 2017
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Dated this the 19th day of December, 2017
ORDER
When the matter was taken up, the learned Public Prosecutor on instructions submits that the petitioners herein have not been arrayed as accused in CBCID, HHW1 Crime 93/CR/HHW1/TVPM/2014. The said submission is recorded. In case the presence of the petitioners are required, advance notice of one week under Section 41A of the Criminal Procedure Code shall be issued. This application is closed.
Sd/-
RAJA VIJAYARAGHAVAN V., JUDGE //True Copy\\ P.A to Judge IAP