Kerala High Court
Sachin vs State Of Kerala on 14 August, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
MONDAY,THE 14TH DAY OF AUGUST 2017/23RD SRAVANA, 1939
Bail Appl..No. 5572 of 2017 ()
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CRIME NO. 90/2017 OF POTHUKAL POLICE STATION,MALAPPURAM DISTRICT
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PETITIONER(S)/ACCUSED:
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1. SACHIN, S/O. RADHAKRISHNAN, AGED 25 YEARS,
PATTEERI HOUSE, PATHAR P.O., MALAPPURAM DISTRICT.
2. DINOOP, S/O. SIVADHASAN, AGED 30 YEARS,
MANGATTUTHODI HOUSE, BHOOTHANAM P.O.,
MALAPPURAM DISTRICT.
3. RADHAKRISHNAN, S/O. VASUDEVAN NAIR, AGED 55 YEARS,
KOYIPURATH HOUSE, BHOOTHANAM P.O.,
MALAPPURAM DISTRICT.
4. SALI, S/O. HAMEED, AGED 58 YEARS,
KALLIPARA HOUSE, BHOOTHANAM P.O.,
MALAPPURAM DISTRICT.
5. LATHEEF, S/O. SAYED, AGED 52 YEARS,
PUTHALAVAN HOUSE, BHOOTHANAM P.O.,
MALAPPURAM DISTRICT.
6. DENEES, S/O. BENNY, AGED 40 YEARS,
KALARPARA HOUSE, BHOOTHANAM P.O., MALAPPURAM DISTRICT.
BY ADVS.SRI.K.S.ARUN KUMAR
SRI.JUSTINE JACOB
RESPONDENT/COMPLAINANT:
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STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
SESSIONS COURT, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.S.SAJJU
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 14-08-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
SUNIL THOMAS, J
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B.A.No.5572 of 2017
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Dated this the 14th day of August, 2017
O R D E R
When the matter was taken up, the learned counsel for the petitioners submitted that the matter has become infructuous and hence the bail application is not pressed. The submission is recorded and the bail application is dismissed as not pressed.
Sd/-
SUNIL THOMAS, JUDGE sd // True Copy // P.A. to Judge