Kerala High Court
Benny vs S.H.O on 23 November, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
FRIDAY, THE 23RD DAY OF NOVEMBER 2012/2ND AGRAHAYANA 1934
Bail Appl..No. 8698 of 2012 ()
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CRIME NO.571/2012 OF VELLATHOOVAL POLICE STATION, IDUKKI DISTRICT
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PETITIONER/ACCUSED:
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BENNY,AGED 45 YEARS,
S/O PAILI, KOZHIMULLORATHU HOUSE, CHENGULAM,
PO, MUTHUVANKUDI,
PRESENTLY EMPLOYED AT SAUDI ARABIA.
BY ADV. SRI.A.P.SUBHASH
RESPONDENT/COMPLAINANT:
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S.H.O., VELLATHOOVAL POLICE STATION, IDUKKI DISTRICT,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.PIN-682 031
BY PUBLIC PROSECUTOR SRI.V.S.SREEJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 23-11-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
P.BHAVADASAN,J.
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B.A.No.8698 of 2012
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Dated this the 23rd day of November, 2012
ORDER
Relying on Annexure-C series of documents and also on the fact that amount alleged to have used for arranging free visa for plying vehicle on a rental basis at Saudi Arabia he handed over Rs.2,50,000/- on 3.2.2007 though a visa was procured by him, validity was for a short period, after 8 months he had to return from Gulf, which cannot be true, the petitioner seeks pre-arrest bail.
2. The claim of the petitioner that he was abroad when the money for visa was allegedly handed over to him in his native place, if a free visa can be obtained and what if any are the offences do not call for deep probe now.
3. Considering the nature of the allegation against the petitioner, the manner in which the offences are committed and such other facts, it is not a fit case where extraordinary jurisdiction needs to be exercised in favour of the petitioner. Petition is accordingly, dismissed.
P.BHAVADASAN, JUDGE.
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