Kerala High Court
Santheep.K.T vs State Of Kerala on 8 December, 2015
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY,THE 8TH DAY OF DECEMBER 2015/17TH AGRAHAYANA, 1937
Bail Appl..No. 7591 of 2015
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CRIME NO. 3640/2015 OF KAYAMKULAM POLICE STATION, ALAPPUZHA DISTRICT
RE-REGISTERED AS CRIME 174/CR/APC/TVM/2015 OF CRIME BRANCH
ANTI-PIRACY CELL, THIRUVANANTHAPURAM.
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PETITIONER/ACCUSED:
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SANTHEEP.K.T., AGED 33 YEARS,
S/O.TITUS, KANJIRAMVILA THEKKETHIL,
KARIKUZHI, MULAVANA VILLAGE, KOLLAM.
BY ADVS.SRI.S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
SRI.V.VINAY
RESPONDENT(S)/STATE:
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031,
(CRIME NO.3640/2015 OF KAYAMKULAM POLICE STATION,
ALAPPUZHA DISTRICT, RE-REGISTERED AS
CRIME 174/CR/APC/TVM/2015 OF CRIME BRANCH
ANTI-PIRACY CELL, THIRUVANANTHAPURAM).
2. DY.SUPERINTENDENT OF POLICE,
CRIME BRANCH, ANTI-PIRACY CELL,
THIRUVANANTHAPURAM-695001,
(CRIME NO.174/CR/APC/TVM/2015 OF CRIME BRANCH,
ANTI PIRACY CELL, THIRUVANANTHAPURAM).
BY PUBLIC PROSECUTOR SMT.T.Y.LALIZA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 08-12-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
A. HARIPRASAD, J.
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Bail Appl. No.7591 of 2015
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Dated this the 8th day of December 2015
O R D E R
Petition filed under Sec.438 Cr.P.C.
2. Heard both sides.
3. Learned counsel for the petitioner submitted that the petitioner, Sub Inspector of Police apprehends arrest in Crime No.3640 of 2015 of Kayamkulam Police station re-registered as Crime No.174/CR/APC/TVM/2015 of Crime Branch, Anti-Piracy Cell, Thiruvananthapuram.
4. Learned Public Prosecutor produced a report showing that the petitioner is not made an accused in the above case and he is not wanted to be arrested.
Submission is recorded and the bail application is closed.
Sd/-
A. HARIPRASAD JUDGE / True Copy / NS/08/12/2015 P.A. To Judge