Kerala High Court
(Crime No. Not Known Of Attingal Police ... vs By Adv.Sri.M.Dinesh on 2 April, 2018
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
MONDAY, THE 2ND DAY OF APRIL 2018 / 12TH CHAITHRA, 1940
Bail Appl..No. 2013 of 2018
(CRIME NO. NOT KNOWN OF ATTINGAL POLICE STATION)
PETITIONER(S)
BALACHANDRAN,
AGED 62 YEARS, S/O.GOPALAN, KUNNIL VEEDU, NEDUMPARAMBU
DESOM, NAGAROOR VILLAGE, THIRUVANANTHAPURAM
DISTRICT
BY ADV.SRI.M.DINESH
RESPONDENT(S)/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-682031.
BY PUBLIC PROSECUTOR SRI.AJITH MURALI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 02-04-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
IAP
RAJA VIJAYARAGHAVAN V, J.
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B.A.No.2013 of 2018
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Dated this the 2nd day of April, 2018
ORDER
When the matter was taken up, the learned Public Prosecutor on instructions submits that no Crime has been registered against the petitioner at the Attingal Police Station. The said submission is recorded. In case the presence of the petitioner is required for the purpose of investigation in any crime registered at the Attingal Police Station, notice under Section 41A of the Code of Criminal Procedure shall be issued.
This petition is closed.
Sd/-
RAJA VIJAYARAGHAVAN V., JUDGE IAP //True Copy\\ P.A to Judge