Kerala High Court
Dated This The 19Th Day Of September vs State (Nct Of Delhi) (2012 (3) Klt 876) ... on 19 September, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
WEDNESDAY, THE 19TH DAY OF SEPTEMBER 2012/28TH BHADRA 1934
Bail Appl..No. 6670 of 2012 ()
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CRIME NO. 224/1994 OF NADAKKAVU POLICE STATION, KOZHIKODE
ACCUSED(S)/ACCUSED NO.1:
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MOHAMED HAJEEB,, AGED 40 YEARS,
S/O.P.M.HABEEB MOHAMED,
RESIDING AT PARAPPALLIL HOUSE,CHENAPPADI(PO),
KANJIRAPALLY VIA,KOTTAYAM DISTRICT.
BY ADV. SRI.R.O.MUHAMED SHEMEEM
RESPONDENT(S)/COMPLAINANT:
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1. STATION HOUSE OFFICER,
NADAKKAVU POLICE STATION,NADAKKAVU,KOZHIKODE,
PIN-673011.
2. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM,PIN-682031.
BY PUBLIC PROSECUTOR SRI V S SREEJITH.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 19-09-2012,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
LSN
P.BHAVADASAN, J.
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B.A. No.6670 of 2012
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Dated this the 19th day of September, 2012
O R D E R
The petitioner is the accused in CC. 314/2000 before the JFCM-I, Kozhikode, which now stands numbered in LP Register as LP.231/2004. Since a Non Bailable Warrant issued against the petitioner is pending, in view of the decision in Lavesh Vs. State (NCT of Delhi) (2012 (3) KLT 876) the question of exercising extraordinary jurisdiction of this Court does not arise for consideration. The petition is accordingly dismissed. The petitioner if so advised may surrender before the JFCM court concerned and move application for bail, which that Court may consider in accordance with law.
P.BHAVADASAN, Judge.
okb.