Kerala High Court
Vinod Kumar V.N vs State Of Kerala on 25 September, 2012
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
TUESDAY, THE 25TH DAY OF SEPTEMBER 2012/3RD ASWINA 1934
Bail Appl..No. 7008 of 2012 ()
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CRIME NO. 897/2012 OF PATHANAMTHITTA POLICE STATION, PATHANAMTHITTA
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PETITIONER/ACCUSED (RANK NOT KNOWN) :
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VINOD KUMAR V.N., AGED 28,
S/O. VIJAYAN ACHARI, VAISAKHAM
KODUMTHARA PATHANAMTHITTA.
BY ADV. SRI.V.PHILIP MATHEW
RESPONDENT/STATE :
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STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI. SREEJITH V.S.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 25-09-2012,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
P. BHAVADASAN, J.
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B.A. No. 7008 of 2012
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Dated this the 25th day of September, 2012.
ORDER
Petitioner is one of the accused in Crime No. 897 of 2012 of Pathanamthitta Police Station for having committed offences punishable under Sections 143, 147, 149, 188, 353, 294(b), 332 and 427 I.P.C., Section 118(e) of the Kerala Police Act and Section 3(1)(e) of the Prevention of Damages to Public Property act.
2. Petitioner points out that he is totally innocent and has been falsely implicated. The only allegation against the petitioner is that he abused a Civil Police Officer and caught hold of the collar of the S.I. of Police. It is pointed out that the allegations against the petitioner are totally false and baseless.
3. All the above contentions are not very material at the time of considering the application for anticipatory bail. The allegation against the petitioner is that he along B.A. 7008/2012. 2 with other accused had committed the offences and if that be true, the petitioner is also responsible for the acts committed by any member of the assembly. A deep probe into the matter is not warranted at this point of time. Suffice is to say, considering the nature of the allegations against the petitioner, the manner in which the offences were committed, persons against whom it was committed and also the fact that investigation is at an infant stage, it is felt that it is not proper to grant anticipatory bail to the petitioner at this stage.
This application is devoid of merits and it is accordingly dismissed.
P. BHAVADASAN, JUDGE sb.