Kerala High Court
Bipin vs State Of Kerala on 11 July, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY,THE 11TH DAY OF JULY 2017/20TH ASHADHA, 1939
Bail Appl..No. 4709 of 2017 ()
-------------------------------
CRIME NO. NOT KNOWN OF CHIRAYANKIYIL POLICE STATION,
THIRUVANANTHAPURAM DISTRICT
-------------
PETITIONER :
---------------------
BIPIN,
AGED 36 YEARS, S/O.MOHANDAS, BIPIN VIHAR,
SARKARA CHIRAYINKIL, TRIVANDRUM.
BY ADV. SRI.M.R.SARIN
RESPONDENT(S):
---------------------------
1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM -682 031.
2. THE SUB INSPECTOR OF POLICE,
CENTRAL POLICE STATION,
TRIVANDRUM DISTRICT-695 001
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.AJITH MURALI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 11-07-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
SUNIL THOMAS, J.
-------------------------------------------
B. A. No. 4709 of 2017
-------------------------------------------
Dated this the 11th day of July, 2017
O R D E R
The petitioner apprehending arrest, seeks pre-arrest bail. The learned Public Prosecutor on instructions submitted that, no crime has been registered against the petitioner herein in the Chirayankiyil Police Station.
Hence, the bail application is closed. However, if the presence of the petitioner is required in connection with an allegation as mentioned in the complaint, notice under Section 41A Cr.P.C. may be issued to him.
Sd/-
SUNIL THOMAS, JUDGE.
/true copy/ P. A. to Judge Pn