Kerala High Court
*Rank Number Of The Petitioner Is ... vs State Of Kerala on 19 October, 2012
Author: P. Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
FRIDAY, THE 19TH DAY OF OCTOBER 2012/27TH ASWINA 1934
Bail Appl..No. 6003 of 2012 (A)
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[CR.NO.1245/2012 OF THE KANNUR TOWN POLICE STATION, KANNUR DISTRICT]
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PETITIONER/ *4TH ACUSED *(CORRECTED):
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*RANK NUMBER OF THE PETITIONER IS CORRECTED AS 13TH INSTEAD OF 4TH
VIDE ORDER DTD. 03/10/12 IN CRL.M.A. NO.6377/12 IN B.A. 6003/12.
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FAZIR USMAN,S/O USMAN, AGED 22 YEARS,
RESIDING AT THAIKANDIYIL HOUSE,
KAIVELIKKAL POST, PUTHUR, PUTHUR AMSOM,
KOTTERU DESOM, KANNUR DISTRICT.
BY ADVS.SRI.SUNIL NAIR PALAKKAT,
SRI.K.N.ABHILASH.
RESPONDENT/STATE AND COMPLAINANT:
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1. STATE OF KERALA,
REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-682 031.
2. THE STATION HOUSE OFFICER,
THE KANNUR TOWN POLICE STATION,
KANNUR DISTRICT-670 001.
BY PUBLIC PROSECUTOR SRI. V.S. SREEJITH.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 19-10-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Prv.
P. BHAVADASAN,J.
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B.A.Nos. 6003, 5996 of 2012
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Dated this the 19th day of October, 2012
O R D E R
The petitioner is involved in two Crimes. In Crime No. 1245/2012 of Kannur Police station he is alleged to have committed offences punishable under Sections 143, 147, 346, 452, 332, 363, 225B and r/w Section 149 of IPC.
2. In Crime No. 1244/2012 of Kannur Police station he is alleged to have committed offences punishable under Sections 143, 147, 148, 353, 332, 506(ii), 283 and r/w Section 149 of IPC.
3. Learned Public Prosecutor made available the case diary. Considering the various aspects and after perusing the records, it is felt that, this is not a fit case where extraordinary jurisdiction of this Court can be exercised in favour of the petitioner. Petitions are accordingly dismissed.
i) However, if so advised, the petitioner shall surrender before the Investigating Officer in each case, who after interrogation B.A.Nos. 6003, 5996 of 2012 2 shall produce him before the JFCM concerned, which court, on application for bail being moved by the petitioner, may dispose of the same in accordance with law, preferably on the same day itself.
Sd/-
P. BHAVADASAN,JUDGE.
//true copy// P.A. To Judge.
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